(c)"building bye-laws" means the bye-laws made under section 186 of the Cantonments Act, 1924 (2 of 1924) or the bye-laws made under section 349A of the Delhi Municipal Corporation Act, 1957 (66 of 1957) or the bye-laws made under sub-section (2) of section 260 of the New Delhi Municipal Council Act, 1994 (44 of 1994) or the regulations made under sub-section (1) of section 57 of the Delhi Development Act, 1957 (61 of 1957), or the bye-laws made by the Central Government by publication in the Official Gazette, relating to buildings in Delhi;
