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[Cites 0, Cited by 1] [Section 476(1)] [Section 476] [Entire Act]

NCT Delhi - Subsection

Section 476(1)(i) in The Delhi Municipal Corporation Act, 1957

(i)obtain such legal advice and assistance as he from time to time thinks necessary or expedient to obtain or as he may be required by [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or the Standing Committee [or the Wards Committee] [Inserted by Act 67 of 1993, section 118 (w.e.f. 1-10-1993)] to obtain, for any of the purposes mentioned in the foregoing clauses or for securing lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority or any municipal officer or other municipal employee.