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[Cites 0, Cited by 2] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(4) in The Delhi Urban Shelter Improvement Board Act, 2010

(4)All suits, prosecutions and other legal proceedings instituted or which might have been instituted by, for or against the existing organization of the Government or any local authority may be continued or instituted by, for or against the Board.