Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

NCT Delhi - Subsection

Section 90(1) in The Delhi Water Board Act, 1998

(1)If the Board has reason to believe that any person from whom any sum is due or is about to become due is about to move from Delhi, he may direct the immediate payment by such person, of the sum due or about to become due, and cause a notice demand for the same to be served on such person.