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[Cites 0, Cited by 0] [Section 248] [Entire Act]

NCT Delhi - Subsection

Section 248(4) in The New Delhi Municipal Council Act, 1994

(4)After the requisition under sub-section (2) has been complied with, the Chairperson may, if he thinks fit, depute by a written order a police officer or a municipal officer or other municipal employee of the Council to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued.