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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(b) in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Guest Houses) Regulations, 2003

(b)The application in the prescribed format shall be submitted to the Vice- Chairman, DDA or any other officer nominated by him or designated Competent Authority and shall be entered in a register kept for that purpose. For other local bodies, Competent Authority would be as notified by the concerned local body.