Section 7 in Jharkhand Industrial Area Development Authority Regulations, 2016
7. Reservation of Plot / Land.
- i. The reservation of plot shall be subject to recommendation of the Project Clearance Committee and approval by the Managing Director Jharkhand Industrial Area Development Authority.ii. At least 40% of the land in Authority will be reserved for micro and other small enterprises in its command area.iii. 10% of the available allotable land in any new Industrial Area (land acquired during the currency of the instant industrial policy) will be earmarked for allotment to land losers for a period of three years, measuring one acre or more is acquired by the Authority and after three years, if no demand for plots from land losers, such plots will be de-notified into general category.iv. The land will be offered to such land losers as mentioned above, at prevalent rate for setting up industry, subject to availability of land and their fulfilment of other criteria for allotment.
