Section 194(2) in The Chandernagore Municipal Corporation Act, 1990
(2)Before utilising, selling or otherwise disposing of any land under subsection (1), the owner thereof shall send to the Chief Executive Officer a written application with a lay out plan of the land showing the following particulars:-(a)the plots into which the land is proposed to be divided for the erection of building thereon and the purpose or purposes for which such buildings are to be used;(b)the reservation or allotment of any site for any street, open space, park, recreation ground, school, market or any other public purpose;(c)the intended level, direction and width of street or streets, including footpaths and drain;(d)the regular line of street or streets;(e)the arrangements to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting street or streets.
