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[Cites 0, Cited by 2] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(w) in The Delhi Municipal Corporation Act, 1957

(w)the maintenance and development of the value of all properties vested in or entrusted to the management of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];