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 7] [Entire Act] NCT Delhi - Section Section 509 in The Delhi Municipal Corporation Act, 1957 509. Power of [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), for, Central Government (w.e.f. 13-1-2012)] to make first appointments. - [Rep. by the Delhi Municipal Corporation (Wmendment) Act, 1993 (67 of 1993), section 132 (w.e.f. 1-10-1993)].
