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[Cites 0, Cited by 0] [Section 313(4)] [Section 313] [Entire Act]

NCT Delhi - Subsection

Section 313(4)(a) in The Delhi Municipal Corporation Act, 1957

(a)if the particulars shown in the lay-out plan would conflict with any arrangements which have been made or which are in the opinion of the Standing Committee likely to be made for carrying out any general scheme of development of Delhi whether contained in the master plan or a zonal development plan prepared for Delhi or not; or