Section 191(2) in The Asansol Municipal Corporation Act, 1990.
(2)Before utilising, selling or otherwise disposing of any land under sub-section (1), the owner thereof shall send to the Chief Executive Officer a written application with a lay out plan of the land showing the following particulars:-(a)the plots into which the land is proposed to be divided for the erection of building thereon and the purpose 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 other public purpose;(c)the intended level, direction and width of street or streets, including footpaths and drain;(d)the regular line of street or streets;(e)the arrangements to be made for levelling, paving, metalling, flagging, channelling, sewering, draining, conserving and lighting street or streets.
