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[Cites 0, Cited by 0] [Section 322] [Entire Act]

NCT Delhi - Subsection

Section 322(2) in The New Delhi Municipal Council Act, 1994

(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 by or under the orders of the Chairperson or any officer or employee of the Council appointed by him in this behalf.