Section 398(2)(b) in The New Delhi Municipal Council Act, 1994

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NCT Delhi - Subsection

Section 398(2)(b) in The New Delhi Municipal Council Act, 1994

(b)during the period of dissolution of the Council, all powers and duties conferred and imposed upon the Council by or under this Act or any other law, shall be exercised and performed by such officer or authority as the Central Government may appoint in that behalf; and

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NCT Delhi - Subsection

Section 398(2)(b) in The New Delhi Municipal Council Act, 1994