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The Delhi Municipal Corporation Act, 1957 487. Directions by Central Government.- (1) If, 2[whether on receipt of a report or on receipt of] any information or report obtained under section 485 or section 486 or otherwise, the Central Government is of opinion- (a) that any duty imposed on the Corporation or any municipal authority by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner, or (b) that adequate financial provision has not been made for the performance or any such duty, it may direct the Corporation or the municipal authority concerned, within such period as it think fit, to make arrangements to its satisfaction for the proper performance of the duty, or, as the case may be, to make financial provision to its satisfaction for the performance of the duty and the Corporation or the municipal authority concerned shall comply with such direction: Provided that, unless in the opinion of the Central Government the immediate execution of such order is necessary, it shall before making any direction under this section give the Corporation or the municipal authority concerned an opportunity of showing cause why such direction should not be made.
2. Subs. by s. 123, ibid.,for "whether on receipt of" (w.e.f. 1-10-1993). 3. Omitted by s. 123, ibid. (w.e.f. 1-10-1993).    |
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