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

NCT Delhi - Subsection

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

(d)all properties, movable and immovable and all interest of whatsoever nature and kind therein, vested in any of the aforesaid bodies and local authorities immediately before such establishment shall, with all rights of whatsoever description, used, enjoyed or possessed by any such body or authority, vest in the Corporation;