Section 71(1)(b) in The Delhi Municipal Corporation Act, 1957

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NCT Delhi - Subsection

Section 71(1)(b) in The Delhi Municipal Corporation Act, 1957

(b)that if the exercise of such power or the performance of such duty involves or likely to involve expenditure for any period or at any time after the close of the said year, such expenditure shall not be incurred without the sanction

(i)of the Standing Committee [*] [The words or "the Delhi Transport Committee" ommited by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)],[*] [Certain words omitted by Act 67 of 1993, section 51 (w.e.f. 1-10-1993)] if it is incurred in the year next following such year, or

(ii)of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], if it is incurred at any time after the next following year.

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NCT Delhi - Subsection

Section 71(1)(b) in The Delhi Municipal Corporation Act, 1957