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[Cites 0, Cited by 0] [Section 364(1)] [Section 364] [Entire Act]

NCT Delhi - Subsection

Section 364(1)(b) in The New Delhi Municipal Council Act, 1994

(b)any other provision or any bye-law made thereunder or with any notice, order or requisition issued under such provision, apply to the court of the district judge of Delhi and where such application is made within any time that may be fixed for the compliance with such provision or notice, order or requisition the owner shall not be liable for his failure to comply with the provision, or notice, order or requisition within the time so fixed.