Section 53(3) in The Delhi Development Authority Act, 1957
(3)Notwithstanding anything contained in any such other law -(a)when permission for development in respect of any land has been obtained under this Act such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained;(b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.[53A] [Inserted by Act 56 of 1963, section 26]. Restriction on power of a local authority to make rules. - (1) Notwithstanding anything contained in any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of matters specified in sub-section (2) unless the Authority, upon consideration of such rule, regulation or bye-law certifies that it does not contravene any of the provisions of the master plan or the zonal development plan.
