31B. Appellate Tribunal.

The Appellate Tribunal or Appellate Tribunals constituted under section 347A of the Delhi Municipal Corporation Act, 1957, (66 of 1957) shall be deemed to be the Appellate Tribunal or Appellate Tribunals for deciding appeals under section 31C, and the provisions of section 347A and section 347C of the Delhi Municipal Corporation Act, 1957, and the rules made thereunder, shall, so far as may be, apply for the purposes of this Act as they apply for the purposes of that Act.

1. Subs. by Act 36 of 1996, s. 2, for "Administrator" (w.e.f. 21-12-1996).

2. Subs. by s. 2, ibid., for "Union territory of Delhi" (w.e.f. 21-12-1996).

3. Omitted by Act 38 of 1984, s. 5 (w.e.f. 24-2-1986).

4. Ins. by s. 6, ibid. (w.e.f. 24-2-1986).