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[Cites 0, Cited by 0] [Section 416(2)] [Section 416] [Entire Act]

NCT Delhi - Subsection

Section 416(2)(c) in The New Delhi Municipal Council Act, 1994

(c)all budget estimates, assessments, valuations, measurements or divisions made by the New Delhi Municipal committee shall in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by the Council under the said provisions;