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[Cites 0, Cited by 0] [Section 116A(1)] [Section 116A] [Entire Act]

NCT Delhi - Subsection

Section 116A(1)(g) in The Delhi Municipal Corporation Act, 1957

(g)in the case of buildings used for business, mercantile, recreation and sports, industrial, hazardous, storage or farmhouse purposes, the location of such buildings adjacent to such categories of streets, as may, subject to the provisions of sub-section (2), be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];