Section 218(1)(a) in The New Delhi Municipal Council Act, 1994

[Cites 0, Cited by 0] [Section 218(1)] [Section 218] [Entire Act]

NCT Delhi - Subsection

Section 218(1)(a) in The New Delhi Municipal Council Act, 1994

(a)require the offender to show cause by a written statement signed by him and sent to the Chairperson on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Chairperson or if such alteration be impracticable, why such street should not be demolished; or

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NCT Delhi - Subsection

Section 218(1)(a) in The New Delhi Municipal Council Act, 1994