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[Cites 0, Cited by 1] [Section 487(1)] [Section 487] [Entire Act]

NCT Delhi - Subsection

Section 487(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)that any duty imposed on [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner, or