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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(4) in The Delhi and Ajmer Merwara Land Development Act, 1948

(4)Where any work is carried out in pursuance of this section by one or more of several owners, the other owners shall be liable to contribute towards the expenses incurred by him or them such amount as the Board may determine.