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[Cites 0, Cited by 0] [Section 106] [Entire Act]

NCT Delhi - Subsection

Section 106(1) in The Delhi Water Board Act, 1998

(1)It shall be the duty of every officer or authority approving the plans for or granting permission for any development or for the erection of any building to inform the applicant of the necessity to comply with the provisions of this Act and regulations framed thereunder in regard to the water supply, drainage and sewerage, in relation to such development of such building.