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[Cites 0, Cited by 0] [Section 287(1)] [Section 287] [Entire Act]

NCT Delhi - Subsection

Section 287(1)(b) in The New Delhi Municipal Council Act, 1994

(b)by public notice, give such directions to be observed by the public or by any class or section of the public, as he thinks necessary to prevent the outbreak or spread of the disease: Provided that where in the opinion of the Chairperson immediate measures are necessary, he may take action, without such sanction as aforesaid and if he does so, shall forthwith report such action to the Council.