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[Cites 0, Cited by 0] [Section 476(1)] [Section 476] [Entire Act]

NCT Delhi - Subsection

Section 476(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)take, or withdraw from, proceedings against any person who is charged with—
(i)any offence against this Act or any rule, regulation or bye-law made thereunder; or
(ii)any offence which affects or is likely to affect any property or interest of [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or the due administration of this Act; or
(iii)committing any nuisance whatsoever;