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[Cites 0, Cited by 0] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(d) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968

(d)no obstruction to a person duly authorised shall be caused so as to create difficulties in the discharge of his duties in connection with the matters arising out of the management of property; and