Section 24(b) in Nagpur Improvement Trust Land Disposal Rules, 1983
(b)that the land with all fixtures and structures thereon shall be liable to be resumed by the Trust if not used for the specific purpose or purposes for which it is granted by such date as the Trust may fix in this behalf or if used for any purposes other than the specified purpose or purposes for which it is granted or is required by Government for its own purpose or any public purpose and that a declaration by the Chairman that the land is so required shall as between the grantee and the Government be conclusive.
