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[Cites 0, Cited by 3] [Section 50(1)] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(1)(b) in The Delhi Municipal Corporation Act, 1957

(b)the person, if any, nominated by the Administrator under sub-clause (i) of clause (b) of sub-section (3) of section 3 if his name is registered as an elector within the territorial limits of the Zone concerned.