Section 31D(3) in The Delhi Development Authority Act, 1957
(3)An order of the 1[Lieutenant Governor] on an appeal under this section, and subject only to such order, an order of the Appellate Tribunal under section 31C and subject to such orders of the 1[Lieutenant Governor] or an Appellate Tribunal, an order of the Authority, officer of the Authority, local authority or competent authority referred to in sub-section (1) of that section shall be final.Explanation. - In sections 30, 31, 31A and 31D, "competent authority" in relation to a local authority means any authority or officer of that local authority empowered or authorised to order demolition or stoppage of buildings or works, in accordance with the provisions made by or under the law governing such authority.]
