Section 31(3) in The Delhi Development Authority Act, 1957
(3)If any development in an area other than a development area has been commenced in contravention of the master plan or zonal development plan or without the approval or sanction referred to in section 12 or in contravention of any condition subject to which such approval or sanction has been granted and the competent authority has failed to make an order under sub-section (1) pr, as the case may be, a requisition under sub-section (2), within the time that may be specified in this behalf by the [Lieutenant Governor] [Substituted by Act 36 of 1996, section 2, for "Administrator" (w.e.f. 21.12.1996] of the [National Capital Territory of Delhi] [Substituted by Act 36 od 1996, section 2 for "Union Territory of Delhi" (w.e.f. 21.12.1996)] the [Lieutenant Governor] [Substituted by Act 36 of 1996, section 2, for "Administrator" (w.e.f. 21.12.1996] may, after observing such procedure as may be prescribed by rules made in this behalf, direct any officer to make the order or requisition, as the case may be, and that officer shall be bound to carry out such direction and the order or requisition made by him in pursuance of the direction shall be complied with accordingly.
