AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

406. Prohibition against removal or obliteration of notice.

No person shall, without authority in that behalf, remove, destroy, deface or otherwise obliterate any notice exhibited by or under orders of the Council or the Chairperson or any municipal officer or other municipal employee specified by the Chairperson in this behalf.



New Delhi Municipal Council Act, 1994 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys