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[Cites 0, Cited by 9] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2) in The Delhi Development Authority Act, 1957

(2)Every plan shall, as soon as may be after its preparation, be submitted by the Authority to the Central Government for approval and that government may either approve the plan without modifications or with such modifications as it may consider necessary or reject the plan with directions to the Authority to prepare a fresh plan according to such directions.