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[Cites 0, Cited by 0] [Section 476(1)] [Section 476] [Entire Act]

NCT Delhi - Subsection

Section 476(1)(c) in The Delhi Municipal Corporation Act, 1957

(c)take, or withdraw from, or compromise, proceedings under sections 451, 452 and 453 for the recovery of expenses or compensation claimed to be due to [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)];