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

NCT Delhi - Subsection

Section 158(4) in The Delhi Municipal Corporation Act, 1957

(4)Such order shall be proclaimed at some place on or adjacent to such property by beat of drum or other customary mode and a copy of the order shall be affixed on a conspicuous part of the property and upon a conspicuous part of the municipal office and also, when the property is land paying revenue to the Government, in the office of the collector.