Section 31A in The Delhi Development Authority Act, 1957
31A. [ Power to seal unauthorised development. - (1) It shall be lawful for the Authority, or the competent authority, as the case may be, at any time, before or after making an order for the removal or discontinuance of any development under section 30 or section 31, to make an order directing the sealing of such development in the manner prescribed by rules, for the purpose of carrying out the provisions of this Act, or for preventing any dispute as to the nature and extent of such development. [Inserted by Act 38 of 1984, section 6]
(2)Where any development has been sealed, the Authority or the competent authority, as the case may be, may, for the purpose of removing or discontinuing such development, order the seal to be removed. [Inserted by Act 38 of 1984, section 6](3)No person shall remove such seal except - [Inserted by Act 38 of 1984, section 6](a)under an order made by the Authority or the competent authority under sub-section (2); or [Inserted by Act 38 of 1984, section 6](b)under an order of the Appellate Tribunal or the [Inserted by Act 38 of 1984, section 6] [Lieutenant Governor] [Substituted by Act 36 of 1996, section 2, for "Administrator" (w.e.f. 21-12-1996)] of the [National Capital Territory of Delhi] [Substituted by Act 36 of 1996, section 2 for "Administration" (w.e.f. 24-2-1986)], made in an appeal under this Act.]
