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[Cites 0, Cited by 0] [Section 356] [Entire Act]

NCT Delhi - Subsection

Section 356(b) in The Delhi Municipal Corporation Act, 1957

(b)after giving such owner or occupier notice of his intention, cause all rubbish, filth and other polluted and obnoxious matter accumulated in such premises to be removed, and charge the said owner or occupier for such removal such fee as may, with the sanction of the Standing Committee, be specified in the notice issued under clause (a).