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[Cites 0, Cited by 0] [Section 323] [Entire Act]

NCT Delhi - Subsection

Section 323(2) in The New Delhi Municipal Council Act, 1994

(2)A copy of the table of stallages and fees, if any, chargeable in any municipal market in New Delhi and of the bye-laws made under this Act for the purpose of regulating the use of such market printed in such language or languages as the Chairperson may direct, shall be affixed in some conspicuous place in the market.