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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(7) in The Delhi Restriction of Uses of Land Act, 1941

(7)The Deputy Commissioner shall maintain a register with sufficient particulars of all permissions given by him under this section and the register shall be available for inspection without charge by all persons interested and such persons shall be entitled to take extracts therefrom.