Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] NCT Delhi - Subsection Section 89(6) in The Delhi Water Board Act, 1998 (6)Any surplus not claimed within one year as aforesaid shall be the property of the Board.
