Section 21 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
21. Allotment to co-operative societies.
- Nazul land of such size, as the Authority may, from time to time, decide with the approval of the Central Government may be allotted on lease-hold basis, at pre-deter-mined rates to such co-operative societies, registered under the Delhi Co-operative Societies Act, 1972 (35 of 1972), as are specified in clause (vi) of rule 6, subject to an undertaking given by such society that it shall use such land for its bona fide purposes or business only.
