Section 365(1) in Kolkata Municipal Corporation Act, 1980
(1)Before utilizing, selling or otherwise disposing of any land under . section 364, the owner thereof shall send to the Municipal Commissioner a written application with a layout plan of the land showing the following particulars :(a)the plots into which the land is proposed to be tided 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, including footpaths;(d)the regular line of street or streets:(e)the arrangements to be made for levelling, paving, metalling, flagging, channelling, severing, draining, conserving and lighting street or streets.
