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[Cites 0, Cited by 0] [Section 452(1)] [Section 452] [Entire Act]

NCT Delhi - Subsection

Section 452(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)to the Appellate Tribunal, if such demand relates to the expenses incurred in taking necessary action or steps for the completion of any act or work required to be done or executed in the event of non-compliance with any notice, order or requisition under sections 317, 325, 343, 344 and 345; [Substituted by Act 42 of 1984, section 8 for certain words (w.e.f. 10-12-1985)]