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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(3) in The Delhi Laws (Special Provisions) Act, 2006

(3)All notices issued by any local authority for initiating action against the categories of unauthorised development referred to in sub-section (1), shall be deemed to have been suspended and no punitive action shall be taken during the said period of one year.