Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 161] [Entire Act] NCT Delhi - Subsection Section 161(2) in The Delhi Municipal Corporation Act, 1957 (2)The surplus, if any, remaining after the application of the sale-proceeds under sub-section (1), shall be disposed of in the manner laid down in sub-sections (6) and (7) of section 158.
