Section 31D(2) in The Delhi Development Authority Act, 1957
(2)The provisions of sub-sections (2) and (3) of section 31-C and the provisions of section 347 A of the Delhi Municipal Corporation Act, 1957 (56 of 1957), and the rules made thereunder, shall, so far as may be, apply to the filing and disposal of an appeal under this section as they apply to the filing and disposal of an appeal under the said section 31C.
