Section 15(4) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(4)If upon the report submitted by the Corporation, the Government is satisfied that any plot holder has not utilized the maximum buildable area of his plot for a period of seven years or the period fixed by the Government from time to time from the date on which possession of the plot was delivered to him by the Corporation and the unutilized portion is capable of sub-division so as to make it useful for accommodating any other industry, the Government may notwithstanding anything contained in any contract or in any law for the time being in force before the expiry of such period from the date of receipt of such report as may be prescribed, issue to the plot holder and all other persons interested in the plot notices to show cause why such unutilized portion should not be acquired for the purpose of being utilized for accommodating another industry. The Government shall also cause public notices to be given in the manner laid down in section 24.
