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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(7) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(7)Where any land is vested in the Government under the last preceding sub-section, the Government may, by notice in writing, order any person who may be in possession of the land to surrender or deliver possession thereof to the Government or any person duly authorized by it in this behalf within thirty days of the service of the notice.