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NCT Delhi - Section

Section 3 in THE DELHI MUNICIPAL CORPORATION (AMENDMENT) ACT, 2022

3. In the principal Act, in section 2,—

(a)in clause (6), for the words "a Corporation", the words "the Corporation" shall be substituted;
(b)in clause (7), for the words "a Corporation of Delhi", the words "the Municipal Corporation of Delhi" shall be substituted.