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NCT Delhi - Section

Section 332 in The Delhi Municipal Corporation Act, 1957

332. Prohibition of building without sanction.

- No person shall erect or commence to erect any building or execute any of the works specified in section 334 except with the previous sanction of the Commissioner, not otherwise than in accordance with the provisions of this Chapter and of the bye-laws made under this Act in relation to the erection of buildings or execution of works.