Section 13(3) in The Delhi Development Authority Act, 1957
(3)On the receipt of an application for permission, under subsection (1), the Authority after making such inquiry as it considers necessary in relation to any matter specified in clause (d) of sub-section (2) of section 8 or in relation to any other matter, shall, by order in writing, either grant the permission, subject to such conditions, if any, as may be specified in the order or refuse to grant such permission:PROVIDED that before making an order refusing such permission, the applicant shall be given a reasonable opportunity to show cause why the permission should not be refused.
