Section 55(1) in The Delhi Development Authority Act, 1957
(1)Where any land situated in any area in Delhi is required by the master plan or a zonal development plan to be kept as an open space or unbuilt upon or is designated in any such plan as subject to compulsory acquisition, then, if at the expiration of ten years from the date of operation of the plan under section 11 or where such land, has been so required or designated by any amendment of such plan, from the date of operation of such amendment, the land is not compulsorily acquired [***] [Certain words omitted by Act 56 of 1963, section 27], the owner of the land may [serve on the Central Government a notice] [Substituted by Act 56 of 1963, section 27 for "serve on the authority a notice" (w.e.f. 30-12-1963)] requiring his interest in the land to be so acquired.
