Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(9) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000 (9)“Lieutenant Governor” means the Administrator of the National Capital Territory of Delhi appointed by the President under an article 239 of the Constitution;
