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[Cites 0, Cited by 0] [Section 361] [Entire Act]

NCT Delhi - Subsection

Section 361(2) in The New Delhi Municipal Council Act, 1994

(2)The Chairperson shall, pending the decision on any such reference, defer further proceedings for the recovery of the sum claimed by him, and shall, after the decision, proceed to recover only such amount, if any, as is thereby declared to be due in the manner referred to in section 355.