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[Cites 0, Cited by 11] [Section 313] [Entire Act]

NCT Delhi - Subsection

Section 313(3) in The Delhi Municipal Corporation Act, 1957

(3)Within sixty days after the receipt of any application under sub-section (1) the Standing Committee shall either accord sanction to the lay-out plan on such conditions as it may think fit or disallow it or ask for further information with respect to it.