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[Section 11A(ii)(2)] [Section 11A(ii)] [Section 11A] [Complete Act]
Central Government Act
Section 11A(ii)(2)(c) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(c) such Deputy Commissioner, in the case of an offence in relation to the public premises belonging to the Municipal Corporation of Delhi, as may be appointed by the Administrator of the Union territory of Delhi;