Section 370(1) in Gauhati Municipal Corporation Act, 1971
(1)Before utilising selling or otherwise dealing with any land under Section 369, the owner thereof shall send to the Commissioner a written application with a lay-out plan of the land showing the following particulars, namely-(a)the plots 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, 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; and(e)The arrangements to be made for levelling paving, metalling, flagging, channelling sweering, draining, conserving and lighting street, or streets.
