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126. Preparation of new assessment list. It shall be in the discretion of the Commissioner to prepare for the whole or any part of Delhi a new assessment list every year or to adopt the rateable values 4*** contained in the list for any year, with such alterations as may in particular cases be deemed necessary, as the rateable values 4*** for the year following, giving the same public notice as well as individual notices, to persons affected by such alterations, of the rateable values 4*** as if a new assessment list had been prepared.    |
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