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[Cites 0, Cited by 1] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(5) in The New Delhi Municipal Council Act, 1994

(5)The objections shall be inquired into and investigated, and the persons making them shall be allowed an opportunity of being heard either in person or by authorised agent, by the Chairperson or by any officer of the Council authorised in this behalf by the Chairperson.