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[Cites 0, Cited by 1] [Section 490(2)] [Section 490] [Entire Act]

NCT Delhi - Subsection

Section 490(2)(c) in The Delhi Municipal Corporation Act, 1957

(c)all property vested in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall, until it is re-constituted, vest in the Central Government.