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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(4) in The Delhi Municipal Corporation Act, 1957

(4)The Commissioner shall not undertake any work unconnected with his office without the sanction of the Central Government and of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]