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[Cites 0, Cited by 0] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(3) in The Delhi Water Board Act, 1998

(3)In case of disagreement between the Board and the New Delhi Municipal Council or the Delhi Cantonment Board, Military Engineering, Services with regard to the execution of any work or the doing of any thing, the matter shall be referred to the Central Government, whose decision shall be binding.