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[Cites 0, Cited by 2] [Section 336(2)] [Section 336] [Entire Act]

NCT Delhi - Subsection

Section 336(2)(a) in The Delhi Municipal Corporation Act, 1957

(a)that the building or work or the use of the site for the building or work or any of the particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of any bye-law made in this behalf or of any other law or rule, bye-law or order made under such other law;