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NCT Delhi - Section

Section 6 in The Delhi Water Board Act, 1998

6. Incorporation of the Board.

(1)The Board shall be a body corporate having perpetual succession and a common seal and the power to acquire and to hold property, both movable and immovable, and may sue and be sued.
(2)All orders and decisions of the Board shall be authenticated in such manner as may be provided in the regulations.