Section 443 in The Delhi Municipal Corporation Act, 1957
443. Notices, etc, by whom to be served or issued.
- All notices, bills, summonses and other documents required by this Act or any rule, regulation or bye-law made thereunder to be served upon, or issued to, any person, shall be served or issued by municipal officers or other municipal employees or by other persons authorised by [the Commissioner.] [Substituted by Act 67 of 1993, section 108, for certain words (w.e.f. 1-10-1993)]
