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[Cites 0, Cited by 7] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2) in The Delhi Development Authority Act, 1957

(2)The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable and to contract and shall by the said name sue and be sued.