Section 19 in The Delhi Urban Shelter Improvement Board Act, 2010
19. Use of temporary site.
- Notwithstanding the provisions of any other law for the time being in force, the Board may construct such structures or do such works on the site, the use of which is made under Section 14 as may appear necessary to it in order to make use of is for provisions of public conveniences and drainage, but as far as may be shall refrain from making permanent alterations and modifications, and shall remove all structures constructed by it upon cessation of such use :Provided that where the site belonged to the Central Government or any of its agencies or organizations, prior approval shall be taken of the Central Government or its agency or organisation concerned.
