Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(1) in The Delhi Municipal Corporation Act, 1957

(1)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-11-2012).], unless sooner dissolved under section 490, shall continue for five years from the date appointed for its first meeting and no longer.