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The Delhi Municipal Corporation Act, 1957 443. Notices, etc., by whom to be served or issued.- 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 3[the Commissioner]. 3. Subs. by s. 108, ibid., for certain words and brackets (w.e.f. 1-10-1993).    |
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