The Chairperson may at any time with the previous sanction of the Council,-- (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 New 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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