Section 12(3)(ii) in The Delhi Development Authority Act, 1957

[Cites 0, Cited by 2] [Section 12(3)] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(3)(ii) in The Delhi Development Authority Act, 1957

(ii)where that area is an area other than a development area, approval of, or sanction for, such development has been obtained in writing from the local authority concerned or any officer or authority thereof empowered or authorised in this behalf, in accordance with the provisions made by or under the law governing such authority or until such provisions have been made, in accordance with the provisions of the regulations relating to the grant of permission for development made under the Delhi (Control of Building Operations) Act, 1955 (53 of 1955), and in force immediately before the commencement of this Act:

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NCT Delhi - Subsection

Section 12(3)(ii) in The Delhi Development Authority Act, 1957