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[Cites 0, Cited by 0] [Section 34A(2)] [Section 34A] [Entire Act]

NCT Delhi - Subsection

Section 34A(2)(b) in The Delhi Development Authority Act, 1957

(b)such officer of the Municipal Corporation of Delhi not below the rank of a Deputy Commissioner as may appointed by the 2[Lieutenant Governor] of the [National Capital Territory of Delhi] [Substituted for "Union Territory of Delhi" by Act 36 of 1996, w.e.f. 21.12.1996.], if the offence committed in relation to any area within the 1 limits of that Corporation; or