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[Cites 0, Cited by 0] [Section 339] [Entire Act]

NCT Delhi - Subsection

Section 339(2) in The New Delhi Municipal Council Act, 1994

(2)Except as otherwise provided in this Act or any bye-law made thereunder, for every such licence or written permission a fee may be charged at such rate as may from time to time be fixed by the Chairperson with the sanction of the Council and such fee shall be payable by the person to whom the licence or written permission is granted.