(1) This Act may be called the National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011. (2) It extends to the National Capital Territory of Delhi. (3) It shall come into force on the 1st day of January, 2012. (4) 1 [It shall cease to have effect on the 31st day of December, 6 [2026]], except as respects things done or omitted to be done before such cesser, and upon such cesser section 6 of the General Clauses Act, 1897 (10 of 1897), shall apply as if this Act had then been repealed by a Central Act..Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.