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

NCT Delhi - Subsection

Section 5(a) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(a)to acquire and hold such property, both movable and immoveable as the Corporation may deem necessary for the performance of any of its functions under section 4 and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be prescribed by the Government;