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[Cites 0, Cited by 55] [Section 478] [Entire Act]

NCT Delhi - Subsection

Section 478(2) in The Delhi Municipal Corporation Act, 1957

(2)No suit, such as is described in sub-section (1), shall unless it is a suit for the recovery of immovable property or for a declaration of title thereto, be instituted after the expiry of six months from the date on which the cause of action arises.