Section 335(2) in The New Delhi Municipal Council Act, 1994
(2)Where any land is designated in an improvement scheme as subject to acquisition or is required by the scheme to be kept as an open space, then, if at the expiration of ten years from the date of sanction of the scheme by the Central Government under sub-section (2) of section 336 the land is not acquired by the Chairperson, the owner of the land may serve on the Chairperson a notice requiring his interest in the land to be so acquired.
