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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(1)(c) in The New Delhi Municipal Council Act, 1994

(c)for the execution of any permanent work, the provision of any plant, or the doing of any other thing which it has power to execute, provide or do, if the cost of carrying out the purpose in question ought to be spread over a term of years;