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[Cites 0, Cited by 0] [Section 275] [Entire Act]

NCT Delhi - Subsection

Section 275(b) in The New Delhi Municipal Council Act, 1994

(b)require the owner or other person having the control of such private latrine or urinal which in the opinion of the Chairperson constitutes a nuisance, to remove the latrine or the urinal; or