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[Cites 0, Cited by 0] [Section 347B(1)] [Section 347B] [Entire Act]

NCT Delhi - Subsection

Section 347B(1)(e) in The Delhi Municipal Corporation Act, 1957

(e)an order directing the disposal of things removed under Chapter XV or seized under section 334, or an order rejecting the claim of any person for the balance of the proceeds of sale of things so disposed of;