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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(1) in The Delhi Urban Shelter Improvement Board Act, 2010

(1)The Board shall for the purposes of this Act, by agreement on such terms and at such price as may be approved by the Board, have power to acquire and hold or dispose of movable and immovable property or any interest thereon.