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[Cites 0, Cited by 0] [Section 419] [Entire Act]

NCT Delhi - Subsection

Section 419(3) in The Delhi Municipal Corporation Act, 1957

(3)The Commissioner shall consider all objections received within the said period, giving any person affected by the notice an opportunity of being heard during such consideration, and may thereupon make a declaration in accordance with the notice published under sub-section (1) with such modifications, if any, as he may think but not so as to extend its application.