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[Cites 0, Cited by 0] [Section 217(4)] [Section 217] [Entire Act]

NCT Delhi - Subsection

Section 217(4)(a) in The New Delhi Municipal Council Act, 1994

(a)if the particulars shown in the lay-out plan would conflict with any arrangement which have been made or which are in the opinion of the Council likely to be made for carrying out any general scheme of development of New Delhi whether contained in the master plan or a zonal development plan prepared for New Delhi or not; or