Section 89(2) in The New Delhi Municipal Council Act, 1994

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NCT Delhi - Subsection

Section 89(2) in The New Delhi Municipal Council Act, 1994

(2)The Chairperson shall not grant such permission if-

(a)the advertisement contravenes any bye-law made under this Act; or

(b)the tax, if any, due in respect of the advertisement has not been paid.