Section 2(o) in The Delhi Urban Shelter Improvement Board Act, 2010
(o)"owner" in respect of clause (b) of Section 38 and Section 40 of this Act shall have the same meaning as assigned in clause (37) of Section 2 of the Delhi Municipal Corporation Act, 1957 (66 of 1957), whereas in respect of sub-section (2) of Section 10, sub-section (1) of Section 11 and sub-sections (1) and (4) of Section 12, it means the Central Government, or Government of Delhi, as the case may be, or their agencies;
