(1)Before utilising, selling, leasing out otherwise disposition of any land or building as plots for construction of buildings thereon, the owner thereof shall send to the Municipality a written application for approval with a layout plan of the land showing the street or streets with any existing public or private streets and the manner of disposing of the application shall be such as may be determined by the Municipality by regulations.(2)No person shall utilise, sell or otherwise deal with any land or pay out or make any new street, nor shall any person make any construction on any plot comprised in such land without or otherwise than in conformity with the orders or approval of the Municipality, and, if further information is asked for no step shall be taken to utilize, sell or otherwise deal with the land or to layout on make the street until an order has been passed by the Municipality upon receipt of such information:Provided that the passing of any such order or approval shall not, in any case, be delayed for more than ninty days after the Municipality has received such information as it considers necessary to enable it to deal with the application.
