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[Cites 0, Cited by 0] [Section 516(2)] [Section 516] [Entire Act]

NCT Delhi - Subsection

Section 516(2)(e) in The Delhi Municipal Corporation Act, 1957

(e)all rates, taxes, fees, rents and other sums of money due to any of the aforesaid bodies or local authorities immediately before such establishment shall be deemed to be due to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];