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The Delhi Municipal Corporation Act, 1957 508. Special provisions as to Red Fort area.- (1) In administering the provisions of this Act within the Red Fort area the Corporation shall comply with the military rules and regulations for the time being in force within that area. (2) In this section the expression "Red Fort area" means the Red Fort and such areas continuous thereto as may be declared by the Central Government by notification in the Gazette of India to be included within the Red Fort area. 3[508A. Corporation to undertake work on agency basis.- Notwithstanding anything contained in any other provision of this Act, the Corporation may on such terms and conditions as may be determined by agreement between the Corporation and any authority, body or person, carry out any work which is not connected with its functions on agency basis.] 3. Ins. by s. 131, ibid. (w.e.f. 1-10-1993).    |
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