Section 3(2) in The National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011
(2)Subject to the provisions contained in sub-section (1) and notwithstanding any judgment, decree or order of any court, status quo-(i)as on the 1st day of January, 2006 in respect of encroachment or unauthorised development;(ii)in respect of unauthorised colonies, village abadi area (including urban villages) and their extensions, which existed on the 31st day of March, 2002 and where construction took place even beyond that date and [up to the 1st day of June, 2014] [Substituted by Act No. 39 of 2014.], mentioned in sub-section (1);(iii)in respect of special areas as per the Building Regulations for Special Area, Unauthorised Regularised Colonies and Village Abadis, 2010; and(iv)in respect of all other areas within the National Capital Territory of Delhi as on the 8th day of February, 2007, shall be maintained.Explanation.- For the purposes of this sub-section, it is hereby clarified that any development approved by the competent authority or the local authority under the relevant laws and the rules or regulations made thereunder, including repairs permissible under the building bye-laws in force, shall continue to remain permitted.
