Section 457 — General powers and procedure of the court of the district judge.
The Delhi Municipal Corporation Act, 1957
The procedure provided in the Code of Civil Procedure, 1908 (5 of 1908), in regard to suits shall be followed, as far as it can be made applicable, in the disposal of applications, appeals or references that may be made to the court of the district judge of Delhi under this Act or any bye-law made thereunder.Open in Lexace · Ask the AI about this section
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