Section 301 — Power to make new public streets.
The Delhi Municipal Corporation Act, 1957
The Commissioner may at any time with the previous sanction of 1 [ 2 [the Corporation]]:--- (a) lay out and make new public streets; (b) construct bridges and sub-ways; (c) turn or divert any existing public street; and (d) lay down and determine the position and direction of a street or streets in any part of 3 [ 4 [Delhi]] notwithstanding that no proposal for the erection of any building in the vicinity has been received.Open in Lexace · Ask the AI about this section
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