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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The National Capital Territory of Delhi Laws (Special Provisions) Act, 2011

(h)"relevant law" means in case of-
(i)the Delhi Development Authority, the Delhi Development Act, 1957 (61 of 1957);
(ii)the Municipal Corporation of Delhi, the Delhi Municipal Corporation Act, 1957 (66 of 1957); and
(iii)the New Delhi Municipal Council, the New Delhi Municipal Council Act, 1994 (44 of 1994);
(iv)"unauthorised development" means use of land or use of building or construction of building or development of colonies carried out in contravention of the sanctioned plans or without obtaining the sanction of plans, or in contravention of the land use as permitted under the Master Plan or Zonal Plan or layout plan, as the case may be, and includes any encroachment.