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[Cites 0, Cited by 1] [Section 344] [Entire Act]

NCT Delhi - Subsection

Section 344(3) in The Delhi Municipal Corporation Act, 1957

(3)After the requisition under sub-section (2) has been complied with, the Commissioner may, if he thinks fit, depute by a written order a police officer or a municipal officer or other municipal employee to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued.