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[Cites 0, Cited by 4] [Section 406] [Entire Act]

NCT Delhi - Subsection

Section 406(2) in The Delhi Municipal Corporation Act, 1957

(2)Any person contravening the provisions of sub-section (1), and any animal or article exposed for sale by such person, may be summarily removed from the market by or under the orders of the Commissioner or any officer or employee of the Corporation authorised by the Commissioner in this behalf.