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[Cites 0, Cited by 3] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(1) in The Delhi Municipal Corporation Act, 1957

(1)The Standing Committee shall at its first meeting in each year elect one of its members [who is a Councillor] [Inserted by Act 67 of 1993, section 41 (w.e.f. 1-10-1993)] to be the Chairman and another member to be the Deputy Chairman.