Section 337 — Rehousing scheme.

The New Delhi Municipal Council Act, 1994
The Chairperson 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 area 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.

Official Hindi (PDF) ↗

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