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[Cites 0, Cited by 0] [Section 319] [Entire Act]

NCT Delhi - Subsection

Section 319(1) in The New Delhi Municipal Council Act, 1994

(1)The Chairperson may charge such fees as the Council may prescribe in this behalf for the grant of a licence to any person to open a private market and may grant such licence subject to such conditions, consistent with this Act and any bye-laws made thereunder.