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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(3)(a) in The Delhi Municipal Corporation Act, 1957

(a)to make recommendations to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]—
(i)in relation to the functions of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] which may be discharged within the rural areas and questions of policy and schemes relating to the development of such areas;
(ii)in relation to taxes which the [a Corporation] [ ] proposes to levy in the rural areas; and
(iii)generally in relation to the expenditure that may be incurred by the [ a Corporation] [ ] for the municipal government in those areas;