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[Cites 0, Cited by 2] [Section 326] [Entire Act]

NCT Delhi - Subsection

Section 326(1) in The Delhi Municipal Corporation Act, 1957

(1)Any of the things caused to be removed by the Commissioner under this Chapter shall, unless the owner thereof turns up to take back such thing and pays to the Commissioner the charges for the removal and storage of such thing, be disposed of by the Commissioner by public auction or in such other manner and within such time as the Commissioner thinks fit.