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[Cites 0, Cited by 10] [Section 490(2)] [Section 490] [Entire Act]

NCT Delhi - Subsection

Section 490(2)(b) in The Delhi Municipal Corporation Act, 1957

(b)during the period of dissolution of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], all powers and duties conferred and imposed upon [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] by or under this Act or any other law, shall be exercised and performed by such officer or authority as the Central Government may appoint in that behalf;