Section 53 in The Delhi Development Authority Act, 1957
53. Effect of other laws.
(1)Nothing in this Act shall affect the operation of the Slum Areas (Improvement and Clearance) Act, 1956.(2)[Save as otherwise provided in sub-section (4) of section 30 or subsection (8) of section 31 or sub-section (1) of this section] [Substituted by Act 56 of 1963, section 25, for save as aforesaid (w.e.f. 30-12-1963)], the provisions of this Act and the rules and regulations made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law.(3)Notwithstanding anything contained in any such other law -(a)when permission for development in respect of any land has been obtained under this Act such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained;(b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.[53A] [Inserted by Act 56 of 1963, section 26]. Restriction on power of a local authority to make rules. - (1) Notwithstanding anything contained in any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of matters specified in sub-section (2) unless the Authority, upon consideration of such rule, regulation or bye-law certifies that it does not contravene any of the provisions of the master plan or the zonal development plan.(2)The matters referred to in sub-section (1) are the following, namely:(a)water supply, drainage and sewage disposal;(b)erection and re-erection of buildings including grant of building permissions, licences and imposition of restrictions on use and sub-division of buildings;(c)sub-division of land into building sites, roads and lanes, recreational sites and sites for community facilities; and(d)development of land, improvement schemes and housing and rehousing schemes.[53B] [Inserted by Act 56 of 1963, section 26]. Notice to be given of suits. - (1) No suit shall be instituted against the Authority, or any member thereof, or any of its officers or other employees, or any person acting under the directions of the Authority or any member or any officer or other employee of the Authority in respect of any act done or purporting to have been done in pursuance of this Act or any rule or regulation made thereunder until the expiration of two months after notice in writing has been, in the case of the Authority, left at its office, and in any other case, delivered to, or left at the office or place of abode of, the person to be sued and unless such notice states explicitly the cause of action, the nature of relief sought, the amount of compensation claimed and the name and place of residence of the intending plaintiff and unless the plaintiff contains a statement that such notice has been so left or delivered.(2)No suit such as is described in sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of title thereto, be instituted after the expiry of six months from the date on which the cause of action arises.(3)Nothing contained in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the institution of the suit.]
