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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1)(a) in The Delhi Development Authority Act, 1957

(a)all moneys received by the Authority from the Central Government by way of grants, loans, advances or otherwise;
(aa)[ all moneys borrowed by the Authority from sources other than Central Government by way of loans or debentures;] [Inserted by Act 56 of 1963, section 12 w.e.f. 30.12.1963.]