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[Cites 0, Cited by 0] [Section 516(2)] [Section 516] [Entire Act]

NCT Delhi - Subsection

Section 516(2)(c) in The Delhi Municipal Corporation Act, 1957

(c)all budget estimates, assessments, valuations, measurements or divisions made by any of the aforesaid bodies or local authorities 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this Act, continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or the municipal authority concerned under the said provisions;