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[Cites 0, Cited by 0] [Section 484A] [Entire Act]

NCT Delhi - Subsection

Section 484A(2) in The Delhi Municipal Corporation Act, 1957

(2)The Director of Local Bodies shall exercise such powers of the Government in relation to the affairs of the Corporations (not being power under sections 487 to 490), as the Government may, by notification in the Official Gazette and subject to the conditions and restrictions (including the condition of review by itself), specify in the notification.