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

NCT Delhi - Subsection

Section 2(51) in The Delhi Municipal Corporation Act, 1957

(51)"rule" means a rule made by the Central Government under this Act, by notification in the Official Gazette [and the Government;] [Inserted by Delhi Act 12 of 2011, section 3(c) (w.e.f. 13-1-2012)]