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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in The Delhi Urban Shelter Improvement Board Act, 2010

(2)The Board may prepare schemes for housing of those belonging to economically weaker sections including low income group and poor categories :Provided that except where land or rehabilitation site belongs to the Government, a housing scheme under sub-sections (1) and (2) shall be drawn up in consultation with the land owning agency on mutually accepted conditions.