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

NCT Delhi - Subsection

Section 2(q) in Delhi Fire Service Act, 2007

(q)"local authority" means the Delhi Cantonment Board established under the Cantonments Act, 1924 (2 of 1924), the Delhi Development Authority established under the Delhi Development Act, 1957 (61 of 1957), the Municipal Corporation of Delhi established under the Delhi Municipal Corporation Act, 1957 (66 of 1957), the New Delhi Municipal Council established under the New Delhi Municipal Council Act, 1994 (44 of 1994); or any other authority under any other law which may be notified in this behalf by the Central Government or the Government, as the case may be;