Section 399 — Delegation of power by the Central Government.

The New Delhi Municipal Council Act, 1994
The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified in the notification be exercisable by the Government or any of its officers or by the Chairperson or any other authority.

Official Hindi (PDF) ↗

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