Section 241(2)(g) in The New Delhi Municipal Council Act, 1994

[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

NCT Delhi - Subsection

Section 241(2)(g) in The New Delhi Municipal Council Act, 1994

(g)that the land on which it is proposed to erect or re-erect such building is vested in the Central Government or Government or in the Council, and the consent of the Government concerned or, as the case may be, of the Council has not been obtained, or if the title of the land is in dispute between such person and the Council or any Government, or for any other reason, to be communicated in writing to the person, which is deemed to be just and sufficient as effecting such building.

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NCT Delhi - Subsection

Section 241(2)(g) in The New Delhi Municipal Council Act, 1994