Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(1)(i) in The Delhi Development Authority Rules, 1958

(i)if he fails to pay any arrear of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the Authority within three months after a notice in this behalf has been served upon him.