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[Cites 0, Cited by 6] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(5) in The Delhi Municipal Corporation Act, 1957

(5)The total number of seats of councillors and the number of seats reserved for the members of the Scheduled Castes in the Corporation, shall, atthe time of establishment of Corporation, be as determined by the Central Government by notification in the Official Gazette.