Section 429 in The Delhi Municipal Corporation Act, 1957
429. Improvement scheme and rehousing scheme to comply with the master plan and zonal development plan.
- No improvement scheme or rehousing scheme framed under this Chapter after a master plan for Delhi or a zonal development plan for any part thereof has been prepared in accordance with law shall be valid unless such scheme is in conformity with the provisions of the master plan or the zonal development plan.
