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[Cites 0, Cited by 0] [Section 89] [Entire Act]

NCT Delhi - Subsection

Section 89(1) in The New Delhi Municipal Council Act, 1994

(1)No advertisement shall be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding, frame, post or structure or upon or in any vehicle or shall be displayed in any manner whatsoever in any place within New Delhi without the written permission of the Chairperson granted in accordance with bye-laws made under this Act.