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[Cites 0, Cited by 58] [Section 170] [Entire Act]

NCT Delhi - Subsection

Section 170(b) in The Delhi Municipal Corporation Act, 1957

(b)the amount, if any, in dispute in the appeal has been deposited by the appellant in the office of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]