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[Cites 0, Cited by 0] [Section 218(1)] [Section 218] [Entire Act]

NCT Delhi - Subsection

Section 218(1)(b) in The New Delhi Municipal Council Act, 1994

(b)require the offender to appear before the Chairperson either personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.