Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(4) in The Delhi Municipal Corporation Act, 1957

(4)[ Before giving any decision on any such question, the Administrator shall obtain the opinion of the Election Commission and shall act according to such opinion.] [Inserted by Act 67 of 1993, section 29 (w.e.f. 1-10-1993)]