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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(1) in The Delhi Restriction of Uses of Land Act, 1941

(1)Any person aggrieved by an order of the Deputy Commissioner under sub-section (2) of section 6 granting permission subject to conditions or refusing permission may within thirty days from the date of such order prefer an appeal to the Chief Commissioner.