Section 443 — Notices, etc., by whom to be served or issued.
The Delhi Municipal Corporation Act, 1957
All notices, bills, summonses and other documents required by this Act or any rule, regulation or bye-law made thereunder to be served upon, or issued to, any person, shall be served or issued by municipal officers or other municipal employees or by other persons authorised by 1 [the Commissioner].Open in Lexace · Ask the AI about this section
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