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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(2)(c) in The Delhi Development Authority Act, 1957

(c)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Delhi Improvement Trust or the Delhi Development (Provisional) Authority shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Authority;