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

NCT Delhi - Subsection

Section 3(3) in The Delhi Municipal Corporation (Sealing Of Un-Authorised Construction) Rules, 1986

(3)The owner or occupier of the premises or unauthorised construction whose premises or unauthorised construction, as the case may be, has been sealed under sub-rule (1), may obtain a certified copy of such order from the Commissioner or any officer duly authorised by him in this behalf.