Section 42(4) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(4)The rate of ground rent in all cases shall be subject to enhancement after a period of thirty years from the date of allotment.[Provided that notwithstanding anything contained in this rule, the Authority may allot Nazul land on free hold basis either through auction or by tender for residential purpose or commercial purpose:Provided further that in the case of allotment on free hold basis, the allottee shall execute a conveyance deed in Form BA.] [Substituted vide GSR 220(E), dated 19.04.2006, w.e.f. 19.04.2006]
