Section 31(2A) in The Delhi Development Authority Act, 1957
(2A)[ Any of the things caused to be seized by the Authority or the officer of the Authority or the competent authority, as the case may be, under subsection (2) shall, unless the owner thereof turns up to take back such things and pays to the Authority, the officer of the Authority or the competent authority, as the case may be, the charges for the removal or storage of such things, be disposed of by it or him by public auction or in such other manner and within such time as the Authority, the officer of the Authority or the competent authority thinks fit.
