Section 55 in The Delhi Development Authority Act, 1957
55. Plans to stand modified in certain cases.
(1)Where any land situated in any area in Delhi is required by the master plan or a zonal development plan to be kept as an open space or unbuilt upon or is designated in any such plan as subject to compulsory acquisition, then, if at the expiration of ten years from the date of operation of the plan under section 11 or where such land, has been so required or designated by any amendment of such plan, from the date of operation of such amendment, the land is not compulsorily acquired [***] [Certain words omitted by Act 56 of 1963, section 27], the owner of the land may [serve on the Central Government a notice] [Substituted by Act 56 of 1963, section 27 for "serve on the authority a notice" (w.e.f. 30-12-1963)] requiring his interest in the land to be so acquired.(2)[If the Central Government] [Substituted by Act 56 of 1963, section 27 for certain words (w.e.f. 30-12-1963)] fails to acquire the land within a period of six months from the date of receipt of the notice, the master plan or, as the case may be, the zonal development plan shall have effect, after the expiration of the said six months as if the land were not required to be kept as an open space or unbuilt upon or were not designated as subject to compulsory acquisition.
