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[Cites 0, Cited by 0] [Section 221] [Entire Act]

NCT Delhi - Subsection

Section 221(2) in The New Delhi Municipal Council Act, 1994

(2)The Chairperson may by notice require the owner or occupier of any premises to remove, or to take such other action as he may direct in relation to, any structure or fixture which has been erected, set up, added to or placed against, or in front of, the said premises in contravention of this section.