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[Cites 0, Cited by 0] [Section 344] [Entire Act]

NCT Delhi - Subsection

Section 344(2A) in The Delhi Municipal Corporation Act, 1957

(2A)[ Any of the things caused to be seized by the Commissioner under sub-section (2) shall be disposed of by him in the manner specified in section 326.] [Inserted by Act 42 of 984, section 4 (w.e.f. 10-12-1985)]