Section 20 in The Delhi Urban Shelter Improvement Board Act, 2010
20. Duration of temporary use of site.
- The Board shall discontinue the temporary use of any site taken under this Chapter within two years from the date of commencement of such use :Provided that if the Board is satisfied that continuation of such temporary use is necessary in the interest of public health, the Board may, after giving opportunity to show cause, by order extend such temporary use for such further period, not exceeding one year, as the Board may deem necessary.
