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[Cites 0, Cited by 0] [Section 350] [Entire Act]

NCT Delhi - Subsection

Section 350(2) in The Delhi Municipal Corporation Act, 1957

(2)The Commissioner may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1) may be removed along a street or may be deposited or otherwise disposed of.