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[Cites 0, Cited by 0] [Section 158] [Entire Act]

NCT Delhi - Subsection

Section 158(7) in The Delhi Municipal Corporation Act, 1957

(7)Any surplus not claimed within one year as aforesaid shall be the property of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]