Section 231(1) in Haryana Municipal Corporation Act, 1994
(1)Before utilising, selling or otherwise dealing with any land under section 230, the owner thereof shall send to the Commissioner a written application with a lay-out plan of the land showing the following Particulars, namely:-(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 public purpose;(c)the intended level, direction and width of street or streets;(d)the regular line of street or streets; and(e)the arrangements to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting street or streets.
