Section 254(1) in The New Delhi Municipal Council Act, 1994
(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 217;(b)an order directing the alteration or demolition of any street under section 218;(c)a notice under sub-section (1) of section 219;(d)a notice under sub-section (2) of section 221;(e)an order directing the disposal of things removed under Chapter XIII or seized under section 248, 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 241;(g)an order withholding sanction under the proviso to sub-section (1) of section 242;(h)an order cancelling a sanction under section 243;(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 244;(j)an order disallowing the erection of any building or the execution of any work under section 245;(k)an order requiring the stoppage of any erection or work under section 248;(l)an order requiring the alteration of any building or work under section 249;(m)an order directing the sealing of unauthorised constructions under section 250;(n)an order refusing to grant permission under sub-section (2) of section 251;(o)an order granting or refusing permission under section 252;(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.
