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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(1) in The Delhi Restriction of Uses of Land Act, 1941

(1)Every person desiring to obtain the permission referred to in section 5 shall make an application in writing to the Deputy Commissioner in such from and containing such information in respect of the building, excavation or means of access to which the application relates as may be prescribed.