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[Cites 0, Cited by 3] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2) in The Delhi Laws (Special Provisions) Act, 2006

(2)Subject to the provisions contained in sub-section (1) and notwithstanding any judgment, decree or order of any court, status quo as on the 1st day of January, 2006 shall be maintained in respect of the categories of unauthorised development mentioned in sub-section (1).