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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

NCT Delhi - Subsection

Section 142(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)relates to a public meeting, or to an election to Parliament or the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or to candidature in respect of such election; or