LexSection 238 — Erection of building.
The New Delhi Municipal Council Act, 1994
(1) Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Chairperson 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