Section 4 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
4. Persons to whom Nazul land may be allotted.
- [(1)] [Rule 4 re-numbered as sub-rule (1) thereof by GSR 486 (E), dated 5th july, 2002(w.e.f. 5-7-2002] The Authority may, in conformity with the plans, and subject to the other provisions of these rules, allot Nazul land to individuals, [body of persons, firms, companies] [Substituted by Notification No. G.S.R. 220(E) dated 19.4.2006 (w.e.f. 26.9.1981).], public and private institutions, co-operative house building societies, other co-operative societies of individuals, co-operative societies of industrialists and to the departments of the Central Government, State Governments and the Union territories.(2)[] [Substituted by GSR 220 (E), dated 19th April, 2006 (w.e.f 19-4-2006] The Authority shall, in conformity with plans and subject to the provisions of these rules, dispose the Nazul land by auction to the following institutions :(a)hospitals;(b)dispensaries;(c)nursing homes;(d)higher or technical education institutions;(e)community halls;(f)clubs;(g)schools:[Provided that nothing in this sub-rule shall affect the allotment of land to the Central Government, a State Government, a Union territory and the local body for the said purpose.] [[Subs by GSR 590 (E) dated 19th August 2009, for the provisio (w.e.f. 20-8-2009). The Provisio before substituion, stood as under:"Provided that nothing in this sub-rule shall affect the allotment of land to the Central Government a State Government, a Union territory and the local body for the said purpose."]]
