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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2)(e) in The Delhi Development Authority Act, 1957

(e)[ two persons representing the Delhi Electric Supply Committee and the Delhi Water Supply and Sewage Disposal Committee of the said corporation of whom - [Substituted by Act 38 of 1984, w.e.f.12.3.1985]
(i)one shall be elected by the members of the Delhi Electric Supply Committee from among themselves, and [Substituted by Act 38 of 1984, w.e.f.12.3.1985]
(ii)one shall be elected by the members of the Delhi Water Supply and Sewage Disposal Committee from among themselves; [Substituted by Act 38 of 1984, w.e.f.12.3.1985]
(ee)one representative of the Delhi Transport Corporation to be nominated by the Central Government;] [Substituted by Act 38 of 1984, w.e.f.12.3.1985]