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[Cites 0, Cited by 0] [Section 327] [Entire Act]

NCT Delhi - Subsection

Section 327(2) in The New Delhi Municipal Council Act, 1994

(2)In prescribing the terms of a licence granted under this section for the use of premises as mils or iron yards or for similar purposes the Chairperson may, when he thinks fit, require the licensee to provide a space or passage within the premises for carts for loading and unloading purposes.