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[Cites 0, Cited by 0] [Section 482(1)] [Section 482] [Entire Act]

NCT Delhi - Subsection

Section 482(1)(c) in The Delhi Municipal Corporation Act, 1957

(c)with fine which may extend to twenty rupees for every day during which the contravention continues, after the receipt of a notice from the Commissioner or any municipal officer duly authorised in that behalf, by the person contravening the bye-law requiring such person to discontinue such contravention: