Section 13 in THE DELHI URBAN ART COMMISSION ACT, 1973
13. Appeal to the Central Government in certain cases.—If any local body is aggrieved by a
decision of the Commission in respect of any building operation, engineering operation or developmentproposal intended to be undertaken or notified, as the case may be, by that local body and referred to theCommission under section 12, the local body may, within sixty days from the date of such decision,prefer an appeal to the Central Government, and the Central Government may pass such order thereon asit deems fit.
