- 68.1 Applications for subdivision of land for utilizing selling, leasing out or otherwise disposing it off shall be made to the Authority in Form-1.68.2The applications for subdivision shall be in addition to the requirements specified in Bye laws-5.3.3 accompanied byi. A copy of the title deed of the land in question;ii. An affidavit with regard to the right, title and interest of land and such other particulars as the Authority may require;iii. An authenticated copy of the certificate with regard to the payment of development charges, if any.iv. An authenticated copy of the receipt towards payment of fee to the Authority as prescribed under bye-laws-9.2;v. A no-objection certificate, from the lessor in case the land is not leasehold unless the lease deed permits undertaking subdivision as applied for;vi. A site plan traced out of revenue village settlement map in operation indicating therein in red colour the lands to which the application relates and surrounding plots;vii. An index plan of the site showing adjoining areas within a radius of 150 m. round from the proposed site marking clearly therein the boundaries of the proposed layout in red colour. existing road, structures, burial ground and .high tension or low-tension power line passing through the site of the layout plan and the level of the site;viii. A detailed plan to a scale not less than 1:1000 or as required by the authority showing the proposed layout (sub-division) indicating size of plot width of the proposed road, open space and amenities provided;ix. Land use analysis indicating the survey plot number, the bye-plot number, the detailed dimensions of all the plots, the area of each-plot and the use to which they are proposed to be put;x. In case of land originally belonging to any religious endowments, a no-objection certificate from the endowment commissioner or board as the case may be.68.3Where permission for sub-division of land is granted, such permission shall be communicated to the applicant in Form-VIII B within 60 days from the receipt of the application.68.4Where permission for sub-division of land is refused such refusal, shall be communicated to the applicant in Form-1X.
