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[Cites 0, Cited by 0] [Section 135] [Entire Act]

NCT Delhi - Subsection

Section 135(2) in The New Delhi Municipal Council Act, 1994

(2)If any money borrowed or deemed to have been borrowed by the Council from Central Government or the Government or any interest or costs due in respect thereof be not repaid according to the conditions of the loan, the Central Government or the Government may attach the New Delhi Municipal Fund or any part thereof.