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[Cites 0, Cited by 4] [Section 476(1)] [Section 476] [Entire Act]

NCT Delhi - Subsection

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

(h)institute and prosecute any suit or other legal proceeding, or with the approval of the Standing Committee withdraw from or compromise any suit or any claim for any sum not exceeding five hundred rupees which has been instituted or made in the name of [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or of the Commissioner;