Section 53(2) in The Delhi Development Authority Act, 1957
(2)[Save as otherwise provided in sub-section (4) of section 30 or subsection (8) of section 31 or sub-section (1) of this section] [Substituted by Act 56 of 1963, section 25, for save as aforesaid (w.e.f. 30-12-1963)], the provisions of this Act and the rules and regulations made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law.
