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[Cites 0, Cited by 3] [Section 116A(1)] [Section 116A] [Entire Act]

NCT Delhi - Subsection

Section 116A(1)(f) in The Delhi Municipal Corporation Act, 1957

(f)use-wise category of any building including residential building, business building, mercantile building, building for recreation and sports purposes, industrial building, hazardous building and public purpose building including educational, medical and such other institutional building and farmhouse, as may be specified by [a Corporation;] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]