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[Cites 0, Cited by 0] [Section 158] [Entire Act]

NCT Delhi - Subsection

Section 158(2) in The Delhi Municipal Corporation Act, 1957

(2)If the warrant is not in the meantime suspended by the Commissioner, or discharged, the property seized shall, after the expiry of the period named in the notice served under sub-section (2) of section 157, be sold by public auction by order of the Commissioner.