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[Cites 0, Cited by 0] [Section 349A] [Entire Act]

NCT Delhi - Subsection

Section 349A(5) in The Delhi Municipal Corporation Act, 1957

(5)The Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012)] may issue such directions to the Commissioner as it thinks fit, for ensuring proper implementation of the bye-laws made under this section.