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NCT Delhi - Section

Section 57 in The Delhi Water Board Act, 1998

57. Constitution of the Water Fund.

-Save as otherwise provided in this Act
(a)all funds which immediately before the establishment of the Board vested in the Municipal Corporation of Delhi under the Water Supply and Sewage Disposal account, established under section 99 of the Delhi Municipal Corporation Act, 1957, and
(b)all money received by or on behalf of the Board shall form one fund to be titled the Delhi Water Board Fund hereinafter called at as the "Water Fund".