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[Cites 0, Cited by 0] [Section 193(7)] [Section 193] [Entire Act]

NCT Delhi - Subsection

Section 193(7)(c) in The New Delhi Municipal Council Act, 1994

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, and the charges made, by a licensed plumber.