Section 269 — Chairperson's power to get premises scavenged and cleansed.

The New Delhi Municipal Council Act, 1994
If any premises are not properly and regularly scavenged or cleansed or are in a filthy and unwholesome condition, the Chairperson may cause them to be scavenged and cleansed and recover the expenses from the owner or, as the case may be, occupier as an arrear of tax under this Act.

Official Hindi (PDF) ↗

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