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[Cites 0, Cited by 0] [Section 368] [Entire Act]

NCT Delhi - Subsection

Section 368(a) in The New Delhi Municipal Council Act, 1994

(a)delegate, either generally or specially, to the court of an additional district judge, power to receive applications, appeals and references under this Act or any rule, regulation or bye-law made thereunder, and to hear and determine such applications, appeals and references;