Section 2(1)(h) in THE NATIONAL CAPITAL TERRITORY OF DELHI LAWS (SPECIAL PROVISIONS) ACT, 2011

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)“relevant law” means in case of—

(i)the Delhi Development Authority, the Delhi Development Act, 1957 (61 of 1957);

(ii)the Municipal Corporation of Delhi, the Delhi Municipal Corporation Act, 1957 (66 of 1957); and

(iii)the New Delhi Municipal Council, the New Delhi Municipal Council Act, 1994 (44 of 1994);

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