Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 484A] [Entire Act] NCT Delhi - Subsection Section 484A(3) in The Delhi Municipal Corporation Act, 1957 (3)The terms and conditions of service and the tenure of office of the Director of Local Bodies shall be such as the Government may, by rules, prescribe.
