Section 2(3)(i) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

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Union of India - Subsection

Section 2(3)(i) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(i)any premises belonging to the Council as defined in clause (9) of section 2 of the New Delhi Municipal Council Act, 1994 (44 of 1994) or Corporation or Corporations notified under sub-section (1) of section 3 of the Delhi Municipal Corporation Act, 1957 (66 of 1957), of Delhi, or any Municipal Committee or notified area committee,

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Union of India - Subsection

Section 2(3)(i) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971