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[Cites 0, Cited by 0] [Section 512(3)] [Section 512] [Entire Act]

NCT Delhi - Subsection

Section 512(3)(b) in The Delhi Municipal Corporation Act, 1957

(b)which debts, obligations, liabilities, contracts, matters and things referred to in clause (d) of the said sub-section have been incurred, entered into or engaged to be done by, with or for the New Delhi Municipal Committee for or in connection with the transferred area;