Section 209(4) in The New Delhi Municipal Council Act, 1994
(4)When the Chairperson grants permission for the construction or reconstruction of any building or any boundary wall or other structure within the regular line of a street, he may require the owner of the building to execute an agreement binding himself and his successors-in-interest not to claim compensation in the event of the Chairperson at any time thereafter calling upon him or any of his successors by written notice to remove any work carried out in pursuance of such permission and to pay the expenses of such removal if, in default, such removal is carried out by the Chairperson and may for that purpose require such owner to deposit in the New Delhi Municipal Fund such sum as may be determined by him.
