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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(4) in The Delhi Municipal Corporation (Sealing Of Un-Authorised Construction) Rules, 1986

(4)The person, municipal officer or municipal employee referred to in the sub-rule (1) may, before the sealing of the unauthorised construction prepare a rough sketch or plan of the unauthorised construction alongwith (approximate measurements).