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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(b) in The New Delhi Municipal Council Act, 1994

(b)that if the exercise of such powers or the performance of such duty involves or is likely to involve expenditure for any period or at any time after the close of the said year, such expenditure shall not be incurred without the sanction of the Council.