Section 497 — Prohibition against removal or obliteration of notice.
The Delhi Municipal Corporation Act, 1957
No person shall, without authority in that behalf, remove, destroy, deface or otherwise obliterate any notice exhibited by or under orders of 1 [ 2 [the Corporation]] or any municipal authority or any municipal officer or other municipal employee specified by the Commissioner in this behalf.Open in Lexace · Ask the AI about this section
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