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[Cites 0, Cited by 0] [Section 46] [Entire Act]

NCT Delhi - Subsection

Section 46(2) in The Delhi Water Board Act, 1998

(2)The Board may take over such assets and liabilities and properties, both movable and immovable of any existing organisation under the control of the Central Government or the Government or of any local authority, with the prior agreement of the Central Government, the Government or the local authority concerned on such terms as may be agreed upon.