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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(4) in The Delhi Urban Shelter Improvement Board Act, 2010

(4)The Board may permit the owners on whose land a basti for which the scheme of re-development has been prepared under sub- section (1), to implement that scheme. Such scheme may not be executed by the Board itself:Provided that the prior approval of the Central Government shall be taken if the land in question belongs to the Central Government.