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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(2)(b) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981

(b)for dispensing with or relaxing the requirement of any rule to such extent and subject to such exceptions and conditions as may be specified in the direction, in any particular case where the Central Government, for reasons to be recorded by it is satisfied that the operation of any rule in that case causes undue hardship having regard to the objects of the Act.] [Substituted by the Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1988, w.e.f. 3.9.1988.]