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[Cites 0, Cited by 0] [Section 258] [Entire Act]

NCT Delhi - Subsection

Section 258(3) in The New Delhi Municipal Council Act, 1994

(3)If it appears to the Chairperson that danger from a building which is in a ruinous condition or likely to fall is imminent, he may, before making the order aforesaid, fence off, demolish, secure or repair the said building or take such steps as may be necessary to prevent the danger.