Section 31C in The Delhi Development Authority Act, 1957
31C. Appeals. [Inserted by Act 38 of 1984, section 6 (w.e.f. 24-2-1986)] - (1) Any person aggrieved by any of the following orders made under this Act, may prefer an appeal to the Appellate Tribunal, namely: [Inserted by Act 38 of 1984, section 6 (w.e.f. 24-2-1986)]
(a)an order of the Authority granting or refusing to grant permission for development under sub-section (3) of section 13; [Inserted by Act 38 of 1984, section 6](b)an order of the Authority or the local authority disposing of any land under section 21; [Inserted by Act 38 of 1984, section 6](c)an order of the Authority in the course of dealing with any nazul land developed by it under section 22; [Inserted by Act 38 of 1984, section 6](d)an order of an officer of the Authority or the competent authority made under sub-section (1) of section 30, for the removal of any development; [Inserted by Act 38 of 1984, section 6](e)an order of the Authority or an officer of the authority, or the competent authority made under sub-section (1) of section 31, for discontinuing any development; [Inserted by Act 38 of 1984, section 6](f)an order of the Authority or the competent authority made under section 31A, directing the sealing of any development. [Inserted by Act 38 of 1984, section 6](2)An appeal under this section shall be filed within thirty days from the date of the order appealed against: [Inserted by Act 38 of 1984, section 6 ]PROVIDED that the Appellate Tribunal may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period. [Inserted by Act 38 of 1984, section 6 ](3)An appeal to the Appellate Tribunal shall be made in such form and shall be accompanied by a copy of the order appealed against and by such fees as may be prescribed by rules.] [Inserted by Act 38 of 1984, section 6]
