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Delhi High Court: MCD's Higher Property Tax on Luxury Hotels Not Arbitrary - (17 Sep 2025)

MUNICIPAL TAX

Delhi High Court held that the Municipal Corporation of Delhi's decision to impose a higher property tax rate on luxury hotels is neither arbitrary nor unreasonable, considering the economic profile of the clientele that such high-end establishments are intended to attract.

Tags : PROPERTY TAX   LUXURY HOTELS   ARBITRARY   MUNICIPAL CORPORATION OF DELHI  

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