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NCT Delhi - Section

Section 216 in The New Delhi Municipal Council Act, 1994

216. Owner' s obligation when dealing with land as building sites.

- If the owner of any land utilises, sells, leases out or otherwise disposes of such land for the construction of buildings thereon he shall lay down and make a street or streets giving access to the plots into which the land may be divided and connecting with an existing public or private street.