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[Cites 0, Cited by 0] [Section 387] [Entire Act]

NCT Delhi - Subsection

Section 387(1) in The New Delhi Municipal Council Act, 1994

(1)Any regulation which may be made by the Council under this Act may be made by the Central Government within one year of the establishment of the Council; and any regulation so made may be altered or rescinded by the Council in the exercise of its powers under this Act.