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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

NCT Delhi - Subsection

Section 52(2)(i) in The Delhi Urban Shelter Improvement Board Act, 2010

(i)the form in which an appeal is to be filed to the Lieutenant Governor and prescribing the fee required to be accompanied with the appeal, against the decision of the Board;