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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(1) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(1)If the Government is of the opinion that any persons are in unauthorized occupation of any monument whose ownership rests with the Government and that they should be evicted, the Director shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.