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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(10) in The New Delhi Municipal Council Act, 1994

(10)The power of the Chief Auditor with regard to the disapproval of, and the procedure with regard to the settlement of objections to expenditure from the revenues of the Council shall be such as may be prescribed by the Chairperson in Consultation with Chief Auditor, and with the approval of the Council.