Section 3(1) in The Delhi Laws (Special Provisions) Act, 2006
(1)Notwithstanding anything contained in any relevant law or any rules, regulations or bye-laws made thereunder, the Central Government shall within a period of one year of the coming into effect of this Act, take all possible measures to finalise norms, policy guidelines and feasible strategies to deal with the problem of unauthorised development with regard to the under-mentioned categories, namely:-(a)mixed land use not conforming to the Master Plan;(b)construction beyond sanctioned plans; and(c)encroachment by slum and Jhuggi-Jhompri dwellers and hawkers and street vendors, so that the development of Delhi takes place in a sustainable and planned manner.
