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

NCT Delhi - Subsection

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

(e)all rents, fees and other sums of money due to the Delhi Improvement Trust or the Delhi Development (Provisional) Authority shall be deemed to be due to the Authority;