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[Cites 0, Cited by 0] [Section 511B(2)] [Section 511B] [Entire Act]

NCT Delhi - Subsection

Section 511B(2)(d) in The Delhi Municipal Corporation Act, 1957

(d)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] immediately before such commencement for or in connection with the "transferred functions" shall be deemed to have been incurred, entered into, engaged to be done by, with or for, the new authority concerned;