Section 217(1) in The New Delhi Municipal Council Act, 1994
(1)Before utilising, selling or otherwise dealing with any land under section 216, the owner thereof shall send to the Chairperson a written application with a layout plan of the land showing the following particulars, namely:-(a)the plots into which the land is proposed to be divided for the erection of buildings thereon and the purpose or purposes for which such buildings are to be used;(b)the reservation or allotment of any site for any street, open space, park, recreation ground, school, market or any other public purpose;(c)the intended level, direction and width of street or streets;(d)the regular line of street or streets;(e)the arrangement to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting street or streets.
