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[Cites 0, Cited by 0] [Section 417] [Entire Act]

NCT Delhi - Subsection

Section 417(1) in The New Delhi Municipal Council Act, 1994

(1)Any expenditure incurred during the period between the commencement of this Act and establishment of the Council under any of the provisions of this Act shall be borne by the Central Government and the amount of the expenditure so incurred shall on such establishment be recoverable by that Government out of the New Delhi Municipal Fund.