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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(2)(d) in The Delhi Development Authority Act, 1957

(d)for the purpose of carrying out any development which has not been fully carried out by the Authority. and for the purpose of realising properties, funds and dues referred to in clause. (a), the functions of the Authority shall be discharged by the Central Government.