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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in The New Delhi Municipal Council Act, 1994

(2)The Chairperson and in his absence the Vice Chairperson may, whenever he thinks fit, and shall, upon a requisition in writing by not less than one-fourth of the total number of members, convene a special meeting of the Council.