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[Cites 0, Cited by 0] [Section 349A] [Entire Act]

NCT Delhi - Subsection

Section 349A(3) in The Delhi Municipal Corporation Act, 1957

(3)The draft of the bye-laws referred to in sub-section (1) shall be forwarded to the Commissioner, who shall cause the same to be published in the Official Gazette for inviting objections and suggestions from the public within thirty days from the date of such publication.