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NCT Delhi - Section

Section 4 in The Slum Areas (Improvement And Clearance) Rules, 1957

4. Authentication of Notices.

- Every notice issued by the competent authority under the Act shall be signed either by the competent authority or an officer authorised in this behalf by the competent authority and notices shall be deemed to be properly signed if it bears a facsimile of the signature of that authority or officer.