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[Cites 0, Cited by 0] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(2) in The Delhi Development Authority Act, 1957

(2)Without prejudice to the provisions of sub-section (1), the Central Government or any officer authorised by the Central Government in this behalf, may call for reports, returns, and other information from the Authority or local authority in regard to the implementation of the master plan.