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[Cites 0, Cited by 0] [Section 416] [Entire Act]

NCT Delhi - Subsection

Section 416(2) in The Delhi Municipal Corporation Act, 1957

(2)The Commissioner may refuse to give such permission, if he is of the opinion that the establishment, alteration, enlargement or extension of such factory, workshop or trade premises, in the proposed position would be objectionable by reason of the density of the population in the neighbourhood thereof, or would be a nuisance to the inhabitants of the neighbourhood.