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[Cites 0, Cited by 0] [Section 511B(2)] [Section 511B] [Entire Act]

NCT Delhi - Subsection

Section 511B(2)(h) in The Delhi Municipal Corporation Act, 1957

(h)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] immediately before such commencement for any matter in relation to the "transferred functions" may be continued or instituted by or against the new authority concerned;