Section 34A(2) in The Delhi Development Authority Act, 1957
(2)arrest of a person except on the complaint of, or information received from -(a)such officer of the Authority not below the rank Director as may be appointed by the [Lieutenant Governor] [Substituted for "Administrator" by Act 36 of 1996, w.e.f. 21.12.1996.] of the [National Capital Territory of Delhi] [Substituted for "Union Territory of Delhi" by Act 36 of 1996, w.e.f. 21.12.1996.] if the offence is committed in relation to development area;(b)such officer of the Municipal Corporation of Delhi not below the rank of a Deputy Commissioner as may appointed by the 2[Lieutenant Governor] of the [National Capital Territory of Delhi] [Substituted for "Union Territory of Delhi" by Act 36 of 1996, w.e.f. 21.12.1996.], if the offence committed in relation to any area within the 1 limits of that Corporation; or(c)the Secretary, New Delhi Municipal Committee, if the offence is committed in relation to any area within the local limits of that Committee.Provided that no offence which relates to any deviation from the permission, approval or sanction given under Section 12 and which could be compounded under the provisions of this Act, shall be cognizable.]
