Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 398(2)] [Section 398] [Entire Act] NCT Delhi - Subsection Section 398(2)(c) in The New Delhi Municipal Council Act, 1994 (c)all property vested in the Council shall, until it is reconstituted, vest in the Central Government.