Section 347C(1) in The Delhi Municipal Corporation Act, 1957
(1)The Appellate Tribunal may, after giving the parties to the appeal, an opportunity of being heard, pass such orders thereon as it thinks fit, confirming, modifying or annulling the order or notice appealed against or may refer the case back to the authority or officer against whose order or notice the appeal is filed, for a fresh order or notice, after taking additional evidence if necessary, or such other action as the Appellate Tribunal may specify.
