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

NCT Delhi - Subsection

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

(f)with the approval of the Standing Committee admit or compromise any claim, suit or other legal proceeding brought against [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or against the Commissioner or any municipal officer or other municipal employee in respect of anything done or omitted to be done as aforesaid;