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[Cites 0, Cited by 0] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(2) in The Delhi Water Board Act, 1998

(2)If the sum paid by the New Delhi Municipal Council or Delhi Cantonment Board, Military Engineering Services in any year, exceeds or is less than the sum payable by it on the basis of actual cost determined, the payment to be made by that body shall be adjusted in the following year.