Section 4(1)(b) in The Delhi High Court Act, 1966

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NCT Delhi - Subsection

Section 4(1)(b) in The Delhi High Court Act, 1966

(b)in article 219, the reference to the Governor of the State, and in the proviso to clause (3) of article 227, the reference to the Governor, shall be construed as a reference to the administrator of the Union territory of Delhi

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NCT Delhi - Subsection

Section 4(1)(b) in The Delhi High Court Act, 1966