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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(1) in The Delhi Municipal Corporation Act, 1957

(1)The Central Government shall, by notification in the Official Gazette, appoint a suitable person as the Commissioner of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]