Section 2(1)(h) in The National Capital Territory Of Delhi Laws (Special Provisions) Act, 2009

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

(h)"relevant law" means in case of-

(i)the Delhi Development Authority, the Delhi Development Act, 1957;

(ii)the Municipal Corporation of Delhi, the Delhi Municipal Corporation Act, 1957; and

(iii)the New Delhi Municipal Council, the New Delhi Municipal Council Act, 1994;

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