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The Delhi Municipal Corporation Act, 1957 207. Special audit at the direction of the Central Government.- (1) The 2*** Government may at any time appoint an auditor for the purpose of making a special audit 3[of the General Account] of the Municipal Fund and of reporting thereon to the 2*** Government and the costs of such audit as determined by the 2*** Government shall be chargeable to the Municipal Fund. (2) An auditor so appointed may exercise any power which the Municipal Chief Auditor may exercise. 2. The word "Central" omitted by 94, ibid. (w.e.f. 1-10-1993). 3. Subs. by s. 94, ibid., for "of any of the Accounts" (w.e.f. 1-10-1993).    |
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