Section 2(1)(l) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(l)"local authority" means, in relation to an area within the local limits of-

(i)The Municipal Corporation of Delhi, that Corporation;

(ii)the New Delhi Municipal Council, the Council; and

(iii)the Delhi Cantonment Board, that Board;

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