| Contents: |
| Title |
The Delhi Development Act, 1957 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title, and commencement |
| 2. |
Definitions |
| Chapter II |
The Delhi Development Authority and Its Objects |
| 3. |
The Delhi Development Authority |
| 4. |
Staff of the Authority |
| 5. |
Staff of the Authority |
| 5A. |
Constitution of committees |
| 6. |
Objects of the Authority |
| Chapter III |
Master Plan and Zonal Development Plans |
| 7. |
Civic survey of, and master plan for, Delhi |
| 8. |
Zonal development plans |
| 9. |
Submission of plans to the Central Government for approval |
| 10. |
Procedure to be followed in the preparation and approval of plans |
| 11. |
Date of operation of plan |
| Chapter IIIA |
Modifications to The Master Plan and The Zonal Development Plan |
| 11A. |
Modifications to plan |
| Chapter IV |
Development of Lands |
| 12. |
Declaration of development areas and development of land in those and other areas |
| 13. |
Application for permission |
| 14. |
User of land and buildings in contravention of plans |
| Chapter V |
Acquisition and Disposal of Land |
| 15. |
Compulsory acquisition of land |
| 16. |
[Omitted.] |
| 17. |
[Omitted.] |
| 18. |
[Omitted.] |
| 19. |
[Omitted.] |
| 20. |
[Omitted.] |
| 21. |
Disposal of land by the Authority or the local authority concerned |
| 22. |
Nazul lands |
| 22A. |
Power of Authority to develop land in non-development area |
| Chapter VI |
Finance, Accounts and Audit |
| 23. |
Fund of the Authority |
| 24. |
Budget of the Authority |
| 25. |
Accounts and audit |
| 26. |
Annual report |
| 27. |
Pension and provident funds |
| Chapter VII |
Supplemental and Miscellaneous Provisions |
| 28. |
Powers of entry |
| 29. |
Penalties |
| 30. |
Order of demolition of building |
| 31. |
Power to stop development |
| 31A. |
Power to seal unauthorised development |
| 31B. |
Appellate Tribunal |
| 31C. |
Appeals |
| 31D. |
Appeals against orders of Appellate Tribunal |
| 31E. |
Bar of jurisdiction of courts |
| 32. |
Offences by companies |
| 33. |
Fines when realised to be paid to Authority or local authority concerned |
| 34. |
Composition of offences |
| 34A. |
Certain offences to be cognizable |
| 35. |
Default powers of the Authority |
| 36. |
Power of Authority to require local authority to assume responsibility for amenities in certain cases |
| 37. |
Power of Authority to levy betterment charges |
| 38. |
Assessment of betterment charge by Authority |
| 39. |
Settlement of betterment charge by arbitrators |
| 40. |
Payment of betterment charge |
| 40A. |
Mode of recovery of moneys due to Authority |
| 41. |
Control by Central Government |
| 42. |
Returns and inspection |
| 43. |
Service of notices, etc |
| 44. |
Public notice how to be made known |
| 45. |
Notices, etc., to fix reasonable time |
| 46. |
Authentication of orders and documents of the Authority |
| 47. |
Members and officers to be public servants |
| 48. |
Jurisdiction of courts |
| 49. |
Sanction of prosecution |
| 50. |
Magistrate's power to impose enhanced penalties |
| 51. |
Protection of action taken in good faith |
| 52. |
Power to delegate |
| 53. |
Effect of other laws |
| 53A. |
Restriction on power of a local authority to make rules, regulations or bye-laws in respect of certain matters |
| 53B. |
Notice to be given of suits |
| 54. |
Savings |
| 55. |
Plans to stand modified in certain cases |
| 56. |
Power to make rules |
| 57. |
Power to make regulations |
| 58. |
Laying of rules and regulations before Parliament |
| 59. |
Dissolution of the Authority |
| 60. |
Repeal, etc., and savings |
