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[Cites 0, Cited by 2] [Section 333] [Entire Act]

NCT Delhi - Subsection

Section 333(1) in The Delhi Municipal Corporation Act, 1957

(1)Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed by bye-laws made in this behalf.