Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 514AA] [Entire Act] NCT Delhi - Subsection Section 514AA(b) in The Delhi Municipal Corporation Act, 1957 (b)any reference to the erstwhile Corporations in any contract or other instrument shall be deemed as a reference to the Municipal Corporation of
