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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(2)(k) in The Delhi Development Authority Act, 1957

(k)the procedure for referring any matter to the Central Government under section 36 for settlement of terms and conditions subject to which a local authority may be required to assume responsibility for amenities in any area;