Section 5(3) in The Delhi Lands (Restrictions On Transfer) Act, 1972
(3)The competent authority shall not refuse to grant the permission applied for under this section except on one or more of the following grounds, namely: -(i)That the land is needed or is likely to be needed for the effective implementation of the Scheme;(ii)That the land is needed or is likely to be needed for securing the objects of the Delhi Development Authority W referred to in section 6 of the Development Act;(iii)That the land is needed or is likely to be needed for any development within the meaning of clause (d) of section 2 of the Development Act or for such things as public building and other public works and utilities, roads, housing, recreation, industry, business, markets, schools and other educational institutions, hospitals and public open spaces and other categories of public uses.
