Section 10(1) in The Delhi and Ajmer Merwara Land Development Act, 1948
(1)Where under the scheme any work is to be carried out on any land at the expense of the owner or owners thereof, and such owner, or any of such owners, is willing to carry out the work, he may give notice to that effect in writing to the Land Development Commissioner within twenty-one days of the coming into force of the scheme.
