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[Cites 0, Cited by 0] [Section 253] [Entire Act]

NCT Delhi - Subsection

Section 253(5) in The New Delhi Municipal Council Act, 1994

(5)The Central Government shall, by notification in the Official Gazette, define the territorial limits within which an Appellate Tribunal shall exercise its jurisdiction, and where different Appellate Tribunals have jurisdiction over the same territorial limits, the Central Government shall also provide for the distribution and allocation of work to be performed by such Tribunals.