Section 311(3) in The Delhi Municipal Corporation Act, 1957
(3)If the additional land which will be included in the premises of any person required or permitted under sub-section (2) to set forward a building belongs to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], the order or permission of the Commissioner to set forward the building shall be a sufficient conveyance to the said owner of the said land; and the price 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)] by the owner for such additional land and the other terms and conditions of the conveyance shall be set forth in the order or permission.
