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[Cites 0, Cited by 0] [Section 247] [Entire Act]

NCT Delhi - Subsection

Section 247(4) in The New Delhi Municipal Council Act, 1994

(4)No court shall entertain any suit, application or order proceeding for injunction or other relief against the Chairperson to restrain him from taking any action or making any order in pursuance of the provisions of this section.