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[Cites 0, Cited by 0] [Section 345A] [Entire Act]

NCT Delhi - Subsection

Section 345A(2) in The Delhi Municipal Corporation Act, 1957

(2)Where any erection or work or any premises in which any erection or work is being carried on, has or have been sealed, the Commissioner may, for the purpose of demolishing such erection or work in accordance with the provisions of this Act, order such seal to be removed.