Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT AUTHORITY (FROM OF APPEAL) RULES, 1986 CONTENTS 1. Short title 2. Definitions 3. . 4. . 5. . DELHI DEVELOPMENT AUTHORITY (FROM OF APPEAL) RULES, 1986 In exercise of the powers conferred by Clause (b) of sub-section (2) of Section 56 read with sub-section (3) of Section 31 -C the Delhi Development Act 1957 (No. 61 of 1957), the Central Government makes the following rules, namely: 1. Short title :- These rules may be called the Delhi Development Authority (Form of Appeal) Rules, 1986. (2) They shall come into force from the date of their publication in the offical gazette. 2. Definitions :- In these rules unless the context otherwise requires: (1) 'Act' means the Delhi Development Act, 1957. (2) 'Authority' means the Delhi Development Authority constituted under section 3 of the Act; (3) 'Appellate Tribunal' means Appellate Tribunal constituted under Section 347 A of the Delhi Municipal Corporation Act, 1957 and deemed as such under Section 31 -B of the Act; (4) 'Local Authority' means the Municipal Corporation of Delhi constituted under Section 3 of the Delhi Municipal Corporation Act, 1957 (61 of 1957) or the New Delhi Municipal Committee constituted under the Punjab Municipal Act 1911 or Delhi cantonment Board constituted under Section 13 of the Cantonment Act, 1924. 3. . :- An appeal to the Appellate Tribunal shall be made in Form 'A' annexed to these rules. 4. . :- The appeal shall be accompanied by: (i) a certified copy of the order appealed against. (ii) statement of the value of the subject-matter of the appeal. (iii) document along with a list thereof, on which the appellant wishes to place reliance during the course of the hearing before the Appellate Tribunal. 5. . :- The appellant shall deposit a sum of Rs.100/- on account of fees in the offfice of the Tribunal and attach a copy of the receipt along- with the appeal.