Section 9(2)(b) in The Delhi Municipal Corporation Act, 1957

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2)(b) in The Delhi Municipal Corporation Act, 1957

(b)a person shall not be deemed to have incurred any disqualification under clause (f) or clause (g) of that sub-section by reason only of his receiving

(i)any pension; or

(ii)any allowance or facility for serving as the Mayor or Deputy Mayor or as a councillor [***] [The words or an alderman omitted by Act 67 of 1993, section 17 (w.e.f. 1-10-1993)]; or

(iii)[ any fee for attendance at meetings of any committee of the Corporation;] [Substituted by Act 67 of 1993, section 17, for sub-clause (iii) (w.e.f. 1-10-1993)]

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NCT Delhi - Subsection

Section 9(2)(b) in The Delhi Municipal Corporation Act, 1957