Section 347B in The Delhi Municipal Corporation Act, 1957
347B. [] [Inserted by Act 42 of 1984, section 7 (w.e.f. 10-12-1985)] Appeals against certain orders or notices issued under the Act.
(1)Any person aggrieved by any of the following orders made or notices issued under this Act, may prefer an appeal against such order or notice to the Appellate Tribunal, namely:(a)an order according or disallowing sanction to a lay-out plan under section 313;(b)an order directing the alteration or demolition of any street under section 314;(c)a notice under sub-section (1) of section 315;(d)a notice under sub-section (2) of section 317;(e)an order directing the disposal of things removed under Chapter XV or seized under section 334, or an order rejecting the claim of any person for the balance of the proceeds of sale of things so disposed of;(f)an order sanctioning or refusing to sanction the erection of any building or the execution of any work under section 336;(g)an order withholding sanction under the proviso to sub-section (1) of section 337;(h)an order cancelling a sanction under section 338;(i)an order requiring the rounding off, splaying or cutting off the height of a building intended to be erected, or for the acquisition of any portion of a site, under section 339;(j)an order disallowing the erection of any building or the execution of any work under section 340;(k)an order requiring the stoppage of any erection or work under section 344;(l)an order requiring the alteration of any building or work under section 345;(m)an order directing the sealing of unauthorised constructions under section 345A;(n)an order refusing to grant permission under sub-section (2) of section 346;(o)an order granting or refusing permission under section 347;(p)any such other order or notice relating to or arising out of planned development under the provisions of this Act as may be prescribed by rules.(2)An appeal under this section shall be filed within thirty days from the date of the order or notice appealed against:Provided that the Appellate Tribunal may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period.(3)An appeal to the Appellate Tribunal shall be made in such form and shall be accompanied by a copy of the order or notice appealed against and by such fees as may be prescribed by rules.
