Section 313(4) in The Delhi Municipal Corporation Act, 1957
(4)Such sanction shall be refused—(a)if the particulars shown in the lay-out plan would conflict with any arrangements which have been made or which are in the opinion of the Standing Committee likely to be made for carrying out any general scheme of development of Delhi whether contained in the master plan or a zonal development plan prepared for Delhi or not; or(b)if the said lay-out plan does not conform to the provisions of this Act and bye-laws made thereunder; or(c)if any street proposed in the plan is not designed so as to connect at one end with a street which is already open.
