Section 30(2A) in The Delhi Development Authority Act, 1957
(2A)[ Any person aggrieved by the direction of a [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.] [Lieutenant Governor] [Substituted for "Administrator" by Act 36 of 1996, w.e.f. 21.12.1996.] under sub-section (I-A) may appeal to the Central Government within thirty days from the date thereof, and the Central Government may after giving an opportunity of hearing to the person aggrieved, either allow or dismiss the appeal or may reverse or vary any part of the direction.] [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.]
