Section 383(1)(a) in The New Delhi Municipal Council Act, 1994

[Cites 0, Cited by 0] [Section 383(1)] [Section 383] [Entire Act]

(a)take, or withdraw from, proceedings against any person who is charged with-

(i)any offence against this Act or any rules, regulation or bye-law made thereunder; or

(ii)any offence which affects or is likely to affect any property or interest of the Council or the due administration of this Act; or

(iii)committing any nuisance whatsoever;

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