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[Cites 0, Cited by 1] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(1) in The Delhi Urban Shelter Improvement Board Act, 2010

(1)If the Board is of the opinion that any persons are in occupation of any public premises and that they should be evicted, the Board shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.