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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(3) in Delhi Fire Service Act, 2007

(3)After giving the owner or occupier or erector, as the case may be, a reasonable opportunity of making representation under sub-section (2), the Sub-Divisional Magistrate may make an order to seize, detain or remove such encroachments or objects or goods.