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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(2)(b) in The Delhi Urban Shelter Improvement Board Act, 2010

(b)require all persons concerned, that is to say, all persons who are, or may be in occupation of, or claim interest in, the public premises,-
(i)to show cause, if any, against the proposed order on or before such date as specified in the notice, being a date not earlier than seven days from the date of issue thereof, and
(ii)to appear before the Board on the date specified in the notice along with the evidence which they intend to produce in support of the cause shown, and also for personal hearing, if such hearing is desired.