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[Cites 0, Cited by 0] [Section 334(1)] [Section 334] [Entire Act]

NCT Delhi - Subsection

Section 334(1)(g) in The Delhi Municipal Corporation Act, 1957

(g)to remove or reconstruct the principal staircase or to alter its position, shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed by bye-laws made in this behalf.