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

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NCT Delhi - Subsection

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

(iii)as nearly as possible one-fifth of the members of the Legislative Assembly of the National Capital Territory of Delhi representing constituencies which comprise wholly or partly the area of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] to be nominated by the Speaker of that Legislative Assembly, by rotation, every year:

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NCT Delhi - Subsection

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