Section 22(1) in The Delhi Development Authority Act, 1957
(1)The Central Government may, by notification in the Official Gazette and upon such terms and conditions as may be agreed upon between that government and the Authority, place at the disposal of the Authority all or any developed and undeveloped lands in Delhi vested in the Union (known and hereinafter referred to as "nazul lands") for the purpose of development in accordance with the provisions of this Act.
