Section 1 in The Constitution of Delhi Water Board
1. Definition.
- Unless the context otherwise requires,-(i)"Act" means the Delhi Water Board Act, 1998 (Delhi Act No. 4 of 1998);(ii)"Corporation" means the Municipal Corporation of Delhi established under Section 3 of the Delhi Municipal Corporation Act, 1957 (Central Act 66 of 1957) and includes any successor body or bodies thereto ;(iii)"Government" means the Lt. Governor of the National Capital Territory of Delhi referred to in Article 239 AA of the Constitution;(iv)"Lt. Governor" means the Lt. Governor of the National Capital Territory of Delhi appointed by the President under Article 239 of the Constitution;(v)"Delhi Water Supply and Sewage Disposal Undertaking" means the Delhi Water Supply and Sewage Disposal Undertaking defined under Clause (14) of Section 2 of the Delhi Municipal Corporation Act, 1957, (Central Act 66 of 1957).
