Section 20(2)(b) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

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NCT Delhi - Subsection

Section 20(2)(b) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(b)require all persons concerned, that is to say, all persons who are, or may be, in occupation of, or claim any interest in, the monument -

(i)to show cause, if any, against the proposed order on or before such date as is specified in the notice, being a date not earlier than seven days from the date of issue thereof; and

(ii)to appear before the Director on the date specified in the notice along with the evidence which they intend to produce in support of the cause shown, and also personal hearing, if such hearing is desired.

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NCT Delhi - Subsection

Section 20(2)(b) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004