Section 31A(3) in The Delhi Development Authority Act, 1957
(3)No person shall remove such seal except - [Inserted by Act 38 of 1984, section 6](a)under an order made by the Authority or the competent authority under sub-section (2); or [Inserted by Act 38 of 1984, section 6](b)under an order of the Appellate Tribunal or the [Inserted by Act 38 of 1984, section 6] [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 of 1996, section 2 for "Administration" (w.e.f. 24-2-1986)], made in an appeal under this Act.]
