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[Cites 0, Cited by 2] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(25) in The Delhi Municipal Corporation Act, 1957

(25)"licensed architect", "licensed draughtsman", "licensed engineer", "licensed plumber", "licensed surveyor" and "licensed town planner" mean respectively a person licensed under the provisions of this Act as an architect, draughtsman, engineer, plumber, surveyor and town planner;