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[Cites 0, Cited by 0] [Section 261] [Entire Act]

NCT Delhi - Subsection

Section 261(2) in The New Delhi Municipal Council Act, 1994

(2)The Chairperson may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1) may be removed along a street or may be deposited or otherwise disposed of.