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[Cites 0, Cited by 0] [Section 361(1)] [Section 361] [Entire Act]

NCT Delhi - Subsection

Section 361(1)(a) in The New Delhi Municipal Council Act, 1994

(a)to the Appellate Tribunal, if such demand relates to the expenses incurred in taking necessary action or steps for the completion of any act or work required to be done or executed in the event of non-compliance with any notice, order or requisition under sections 221, 229, 247, 248 and 249;