Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] NCT Delhi - Subsection Section 9(2) in The Slum Areas (Improvement And Clearance) Rules, 1957 (2)The fees to be levied in respect of every such declaration shall be Rs. 5. [Inserted by the Slum Areas (Improvement and Clearance) Amendment Rules, 1973, rule 2(4).]
