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[Cites 0, Cited by 5] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1) in The Delhi Development Authority Act, 1957

(1)The Central Government may appoint two suitable persons respectively as the secretary and the chief accounts officer of the Authority who shall exercise such powers and perform such duties as may be prescribed by regulations or delegated to them by the Authority or the chairman.