Section 3(3) in The National Capital Territory Of Delhi Laws (Special Provisions) Second Act, 2011
(3)All notices issued by any local authority for initiating action against encroachment or unauthorised development in respect of areas referred to in sub-section (1), shall be deemed to have been suspended and no punitive action shall be taken [till the 31st day of December, 2020] [Substituted by Act No. 32 of 2017 dated 31.12.2017.], if-(a)it is constructed prior to the dates specified for different areas as enumerated in sub-section (2);(b)it conforms to the safety standards as in force or such other safety requirements as may be notified by the Central Government; and(c)it complies with the directions with respect to safety, if any, issued by the Central Government:Provided that in case punitive action is required to be taken by any local authority, prior approval of the Administrator of the National Capital Territory of Delhi or the officer authorised by him in this behalf, shall be obtained by the authority or officer concerned.
