Section 12 in THE DELHI URBAN ART COMMISSION ACT, 1973
12. Duty of local bodies to refer development proposals, etc., to the Commission.—
Notwithstanding anything contained in any other law for the time being in force, every local body shall,before according approval in respect of any building operations, engineering operations or developmentproposals referred to in sub-section (1) of section 11 or intended to be undertaken in any area or localityspecified in sub-section (2) of that section, refer the same to the Commission for scrutiny and the decisionof the Commission in respect thereof shall be binding on such local body.
