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[Cites 0, Cited by 0] [Section 285] [Entire Act]

NCT Delhi - Subsection

Section 285(1) in The New Delhi Municipal Council Act, 1994

(1)Where the destruction of any hut or shed is in the opinion of the Chairperson necessary to prevent the spread of any dangerous disease, the Chairperson may by notice in writing require the owner to destroy the hut or shed and the materials thereof within such time as may be specified in the notice.