Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 143] [Entire Act]

NCT Delhi - Subsection

Section 143(2) in The Delhi Municipal Corporation Act, 1957

(2)The Commissioner shall not grant such permission if—
(a)the advertisement contravenes any bye-law made under this Act; or
(b)the tax, if any, due in respect of the advertisement has not been paid.