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[Cites 0, Cited by 0] [Section 516(2)] [Section 516] [Entire Act]

NCT Delhi - Subsection

Section 516(2)(g) in The Delhi Municipal Corporation Act, 1957

(g)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against any of the aforesaid bodies or local authorities may be continued or instituted by or against [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]