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

NCT Delhi - Subsection

Section 6(3) in The Delhi Restriction of Uses of Land Act, 1941

(3)When the Deputy Commissioner grants permission subject to conditions under clause (a) of sub-section (2) or refuses to grant permission under clause (b) of sub-section (2), the conditions imposed or the grounds of refusal shall be such as are reasonable having regard to the circumstances of each case.