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[Cites 0, Cited by 0] [Section 39(2A)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(2A)(a) in The Delhi Development Authority Act, 1957

(a)summoning and enforcing the attendance of any person and examining him on oath; [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.]