Section 42 in The Delhi Development Authority Act, 1957
42. [ Returns and inspection. [Substituted by Act 56 of 1963, w.e.f. 30.12.1963.]
- (1) The Authority shall furnish to the Central Government such reports, returns and other information as that government may from time to time require.(2)Without prejudice to the provisions of sub-section (1), the Central Government or any officer authorised by the Central Government in this behalf, may call for reports, returns, and other information from the Authority or local authority in regard to the implementation of the master plan.(3)Any person authorised by the Central Government or the officer referred to in sub-section (2) may enter into or upon any land with or without assistants or workmen for ascertaining whether the provisions of the master plan are being or have been implemented, or whether the development is being or has been carried out in accordance with such plan.(4)No such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the occupier, or if there be no occupier, to the owner of the land or building.] [Substituted by Act 56 of 1963, w.e.f. 30.12.1963.]
