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[Cites 0, Cited by 0] [Section 347] [Entire Act]

NCT Delhi - Subsection

Section 347(a) in The Delhi Municipal Corporation Act, 1957

(a)use or permit to be used for human habitation any part of a building not originally erected or authorised to be used for that purpose or not used for that purpose before any alteration has been made therein by any work executed in accordance with the provisions of this Act and the bye-laws made thereunder;