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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1)(a) in The Delhi Development Authority Act, 1957

(a)with rigorous imprisonment which may extend to three years, if such development relates to utilising, selling or otherwise dealing with any land with a view to the setting up of a colony without a lay-out plan; and [Substituted by Act 38 of 1984, section 3 w.e.f., 15·3.1985.]