Follow @SCJudgments
Login :
Advocate
|
Client
The Delhi Restriction of Uses of Land Act, 1941
[Act No. 12 of 1941]
[8th April, 1941.]
Contents
Sections
Particulars
Title
The Delhi Restriction of Uses of Land Act.
1.
Short title, extent and commencement
2.
Definitions
3.
Declaration of controlled area
4.
Plans of controlled areas to be deposited at certain offices
5.
Restrictions on building, etc., in a controlled area
6.
Application for permission to build, etc., and the grant or refusal of such permission
7.
Right of appeal
8.
Compensation
9.
Compulsory acquisition
10.
Amount of compensation how determined
11.
Saving for other enactments
12.
Prohibition of use of any land as a brick-field, etc., without a licence
13.
Offences and penalties
14.
Trial of offences
15.
Protection of persons acting under this Act
16.
Savings
17.
Power to make rules
Back
Client Area
|
Advocate Area
|
Blogs
|
About Us
|
User Agreement
|
Privacy Policy
|
Advertise
|
Media Coverage
|
Contact Us
|
Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement