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[Cites 0, Cited by 1] [Section 336(2)] [Section 336] [Entire Act]

NCT Delhi - Subsection

Section 336(2)(e) in The Delhi Municipal Corporation Act, 1957

(e)that the building or work would be an encroachment on Government land or land vested in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)];