Section 351 — Rubbish, etc., to be the property of the Corporation.
The Delhi Municipal Corporation Act, 1957
All matters deposited in public receptacles, depots and places provided or appointed under section 352 and all matters collected by municipal employees or contractors in pursuance of section 350 and section 355 shall be the property of 1 [ 2 [the Corporation]].Open in Lexace · Ask the AI about this section
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