Section 16(1) in The Delhi Urban Shelter Improvement Board Act, 2010
(1)Before making use of any site- under this Chapter, the Board shall call upon the power thereof or any person in possession of the site or managing it, to show cause within seven days of the service of notice as to why such temporary use of land should not be made :Provided that before utilizing the site under this sub-section, the Board shall consider the representation, if any, made by such person in this behalf.
