Section 52(3) in The Delhi Development Authority Act, 1957
(3)The [Lieutenant Governor] [Substituted for "Administrator" by Act 36 of 1996, w.e.f. 21.12.1996.] of the [National Capital Territory of Delhi] [Substituted by Act 56 of 1963, section 25, for save as aforesaid (w.e.f. 30-12-1963)] may, by notification in the Official Gazette, direct that any power exercisable by him under this Act [except that power to hear appeals,] [Inserted by Act 38 of 1984, section 10] may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein].
