Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] NCT Delhi - Subsection Section 45(c) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968 (c)no construction within the property shall be made otherwise than with the prior sanction of the competent local authority;
