Section 428 — Rehousing scheme.
The Delhi Municipal Corporation Act, 1957
The Commissioner while framing an improvement scheme under this Chapter for any area may also frame a scheme (hereafter in this Act referred to as the rehousing scheme) for the construction, maintenance and management of such and so many buildings as he may consider necessary for providing accommodation for persons who are likely to be displaced by the execution of the improvement scheme.Open in Lexace · Ask the AI about this section
Lex