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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(1)(d) in The Delhi Municipal Corporation Act, 1957

(d)the deposits to be made by candidates, time and manner of making such deposits and the circumstances under which such deposits may be returned to candidates or forfeited to the [a Corporation;] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).]