Section 333 — Erection of building.
The Delhi Municipal Corporation Act, 1957
(1) Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed by bye-laws made in this behalf. (2) Every such notice shall be accompanied by such documents and plans as may be so prescribed.Open in Lexace · Ask the AI about this section
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