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[Cites 0, Cited by 0] [Section 140] [Entire Act]

NCT Delhi - Subsection

Section 140(2) in The New Delhi Municipal Council Act, 1994

(2)In cases not covered by sub-section (1), the Chairperson may, with the sanction of the Council, lease, sell, let out on hire or otherwise transfer any movable property belonging to the Council.