Section 21(1) in The Delhi Development Authority Act, 1957
(1)Subject to any directions given by the Central Government under this Act, the Authority or, as the case may be, the local authority concerned may dispose of-(a)any land acquired by the Central Government and transferred to it, without undertaking or carrying out any development thereon; or(b)any such land after undertaking or carrying out such development as it thinks fit, to such persons, in such manner and subject to such terms and conditions as it considers expedient for securing the development of Delhi according to plan.
