Section 3(5) in The Delhi Restriction of Uses of Land Act, 1941
(5)If before the expiration of the time allowed by sub-section (3) for the filing of objections no objection has been made, the Chief Commissioner may proceed at once to the making of a declaration under sub-section (1). If any such objections have been made, theChief Commissioner shall consider the record and the report referred to in sub-section (4) and shall hear any parties applying to be heard and may either-(a)abandon the proposal to make a declaration under sub-section (1), or(b)make such a declaration in respect of either the whole or a part or parts of the land included within the boundaries specified in the notification under sub-section (2).
