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Fixation of use conversion charges for Mixed Use/Commercial Use of Premises and Shop-cum-residence plots/Complexes later designated as LSCs- (Delhi Development Authority) (23 Jan 2019)

MANU/NMIC/0023/2019

Civil

A Notification was published by the Delhi Development Authority in exercise of powers conferred under Section 57 of the Delhi Development Act, 1957 (61 of 1957), in Part II, Section 3, Sub-Section (ii) of the Gazette of India, Extraordinary vide S.O. No. 358(E) dated 21st January, 2019.

The word 'Draft Notification' was published in the said notification inadvertently which may be read as 'Notification'. The other contents of this notification shall remain unchanged.

Tags : CONVERSION CHARGES MIXED USE FIXATION

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