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[Cites 0, Cited by 4] [Entire Act]

NCT Delhi - Section

Section 388 in The Delhi Municipal Corporation Act, 1957

388. Conditions of service of sweepers employed for doing house scavenging.

- No sweeper, being employed for doing house scavenging of any building shall discontinue to do such house scavenging without reasonable cause or without having fourteen days' notice to his employer.Burning and burial grounds [omitted by act 10 of 2022]