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[Cites 0, Cited by 0] [Section 483] [Entire Act]

NCT Delhi - Subsection

Section 483(3) in The Delhi Municipal Corporation Act, 1957

(3)The [***] [The word "Central" omitted by Act 67 of 1993, section 121 (w.e.f. 1-10-1993)] Government may, after previous publication of its intention cancel any bye-law which it has approved, and thereupon the bye-law shall cease to have effect.