Section 12 in New Bombay Disposal Land Regulations, 1975
12. Additional conditions to be annexed to concessional grant of land.
- There shall be annexed to every concessional grant of land made under this Chapter, the following conditions in addition to those that may be prescribed viz. (a) that the land or any part thereof or any interest therein shall not be transferred except with the previous sanction of the Managing Director.(b)That the land with all fixtures and structures thereon shall be liable to be resumed by the Corporation if not used for the specific purpose or purposes for which it is granted by such date as the Corporation may fix in this behalf, or if used for any purpose other than the specific purpose or other purposes for which it is granted or is required by the Government for its own purpose or any public purpose, and that a declaration by the Managing Director that the land is so required shall, as between the grantee and the Government, be conclusive.(c)That if the land is at any time resumed under condition (b) the compensation payable therefore shall not exceed the amount if any, paid to the Corporation for the grant together with the cost or value at the time of resumption (whichever is less) of any building or other work authorisedly erected or executed on the land by the grantee. If a question arises as to the adequacy of the amount of compensation to be paid under this condition, such question shall be referred to the Government for decision.(d)That if the land is at any time used for holding a circus, carnival, fair, exhibition, performance or other show, to which public or a section of public are admitted on payment of fee or charges, a lessee shall pay to the Corporation a sum equivalent to one-tenth portion of the fees or charges collected by him.
