Section 311(4) in The Delhi Municipal Corporation Act, 1957
(4)If, when the Commissioner requires any building to be set forward, the owner of the building is dissatisfied with the price fixed to be paid to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or with any of the terms or conditions of conveyance, the Commissioner shall, upon the application of the owner at any time within fifteen days after the said terms and conditions are communicated to him, refer the case for the determination of the court of the district judge of Delhi whose decision thereon shall be final.Private streets
