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[Cites 0, Cited by 0] [Section 476(1)] [Section 476] [Entire Act]

NCT Delhi - Subsection

Section 476(1)(g) in The Delhi Municipal Corporation Act, 1957

(g)withdraw or compromise any claim against any person in respect of a penalty payable under a contract entered into with such person by the Commissioner on behalf of [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)];