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[Cites 0, Cited by 0] [Section 18] [Entire Act]

NCT Delhi - Subsection

Section 18(1) in The Slum Areas (Improvement And Clearance) Act, 1956

(1)The competent authority may, for the purposes of determining the amount of compensation or apportionment thereof, require, by order, any person to furnish such information in his possession as may be specified in the order.