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[Cites 0, Cited by 1] [Section 52] [Entire Act]

NCT Delhi - Subsection

Section 52(2) in The Delhi Municipal Corporation Act, 1957

(2)[The Central Government may] [Substituted by Delhi Act 12 of 2011, section 10, for "The Central Government may, after consultation with the Government" (w.e.f. 13-1-2012)], by notification in the Official Gazette amend the Fifteenth Schedule.