Section 34 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
34. Procedure for inviting tender.
- The Authority shall publish before-hand in newspapers of different languages having wide circulation, a public notice of not less than thirty days giving the following details of the plots to be allotted by tender:(a)number of plots,(b)size of the plots,(c)area and zone of the plots,(d)time, date and place wherefrom the terms and conditions of the tender and other details including the terms and conditions required to be fulfilled and the fees payable for participation in the tender, by the intending tenderers,(e)the time, date and place for receipt of tenders, including the last date for receipt thereof,(f)the time, date and place of opening a tender, and(g)such other details as the Authority may consider proper.
