Section 343(5) in The Delhi Municipal Corporation Act, 1957
(5)[Subject to an order made by the Administrator on appeal under section 347D, every order made by the Appellate Tribunal on appeal under this section, and subject to the orders of the Administrator and the Appellate Tribunal on appeal] [Substituted by act 42 of 1984, section 3, for "Every order made by the court of the district judge on appeal and subject only to such order" (w.e.f. 10-12-1985)], the order of demolition made by the Con iissioner shall be final and conclusive.
