Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 248] [Entire Act] NCT Delhi - Subsection Section 248(3) in The New Delhi Municipal Council Act, 1994 (3)Any of the things caused to be seized by the Chairperson under sub-section (2) shall be disposed of by him in the manner specified in section 230.
