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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(2)The Commissioner shall, subject to the approval of the Standing Committee, appoint such number of such Citizens' Welfare Associations, Scheduled banks, persons, or other agencies; as aforesaid, as the Commissioner may consider necessary, and for such period, and on such conditions as the Commissioner. may think fit.