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[Cites 0, Cited by 0] [Section 186(3)] [Section 186] [Entire Act]

NCT Delhi - Subsection

Section 186(3)(b) in The New Delhi Municipal Council Act, 1994

(b)fill in, re-instate and make good at his own cost and with the least practicable delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and