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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2) in The Delhi Land Holdings (Ceiling) Act, 1960

(2)The Deputy Commissioner or any other officer authorised in this behalf by the Chief Commissioner may, after considering the objections and after giving the objector or his representatives an opportunity of being heard in the matter, approve or modify the list