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[Cites 0, Cited by 6] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(2) in The New Delhi Municipal Council Act, 1994

(2)Before making any amendment under sub-section (1) the Chairperson shall give to any person affected by the amendment, notice of not less than one month that he proposes to make the amendment and consider any objection which may be made by such person.