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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

NCT Delhi - Subsection

Section 57(1)(a) in The Delhi Development Authority Act, 1957

(a)the summoning and holding of meetings of the Authority, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum thereat;
(aa)[ the summoning and holding of meetings of a committee constituted under section 5A, the time and place where such meetings are to be held, the conduct of business at such meetings, and the number of members necessary to form a quorum there at and the fees and allowances payable to the members for attending the meetings or any other work of the authority;] [Inserted by Act 56 of 1963, section 29 w.e.f. 30.12.1963.]