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[Cites 0, Cited by 0] [Section 380] [Entire Act]

NCT Delhi - Subsection

Section 380(3) in The New Delhi Municipal Council Act, 1994

(3)Where in the opinion of the magistrate immediate action to prevent the nuisance is necessary he may dispense with the inquiry as required by sub-section (1) and make such order as he considers necessary forthwith.