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The Delhi Municipal Corporation Act, 1957 Chapter XIV Transport Services 287. [Definitions.] Omitted by the Delhi Road Transport Laws (Amendment) Act 1971 (71 of 1971), s. 7(b) and the Second Schedule (w.e.f 3-11-1971). 288. [Functions in relation to transport services.] Omitted by s. 7(b) and the Second Schedule, ibid. w.e.f 3-11-1971). 289. [Powers in relation to transport services.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971). 290. [Preparation to schemes.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971). 291. [Sanction of schemes.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971). 292. [Extension of operation of the road transport services of the Corporation to areas within another State.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971). 293. [Power to alter or extend the schemes.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971). 294. [The Undertaking to be run on business principles.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971). 295. [Application of the provisions of the Motor Vehicles Act, 1939, or any rules made thereunder to vehicles and employees of the Undertaking.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3- 11-1971). 296. [Power of Central Government to exempt vehicles of the Corporation from payment of certain charges.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971). 297. [Maintenance and repairs of portion of streets where tramway is laid.] Omitted by s. 7(b) and the Second Schedule, ibid. (w.e.f 3-11-1971).    |
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