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[Cites 0, Cited by 0] [Section 353] [Entire Act]

NCT Delhi - Subsection

Section 353(b) in The Delhi Municipal Corporation Act, 1957

(b)to cause all filth, rubbish and other polluted and obnoxious matter to be collected from their respective premises and to be deposited at such times as the Commissioner, by public notice prescribes, in public receptacles, depots or places provided or appointed under section 352 for the temporary deposit or final disposal thereof;