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[Cites 0, Cited by 0] [Section 144] [Entire Act]

NCT Delhi - Subsection

Section 144(d) in The Delhi Municipal Corporation Act, 1957

(d)if any addition or alteration is made to, or in the building, wall, hoarding, frame, post or structure upon or over which the advertisement is erected, exhibited, fixed or retained if such addition or alteration involves the disturbance of the advertisement or any part thereof; and