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[Cites 0, Cited by 3] [Section 56(2)] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(2)(j) in The Delhi Development Authority Act, 1957

(j)the manner in which Nazul lands shall be dealt with after development;
(jj)[ the procedure to be observed by the Administrator under section 30 or section 31; [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.]
(jjj)the factors to be taken into consideration in determining the rate of betterment charge in respect of property situate in any area outside the development area;]
(ja)[ the manner in which the sealing of any development under subsection (1) of section 31 A shall be made; [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.]
(jb)the form in which an appeal shall be made to the Appellate Tribunal under sub-section (3) of section 3IC and the fees that shall accompany such appeal;]