Section 45(2) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(2)In particular and without prejudice to the generality of the foregoing provisions, such directions may be given- [Substituted by the Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1988, w.e.f. 3.9.1988.](a)for removing any doubt or dispute or difficulty arising in giving effect to the provisions of these rules, or [Substituted by the Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1988, w.e.f. 3.9.1988.](b)for dispensing with or relaxing the requirement of any rule to such extent and subject to such exceptions and conditions as may be specified in the direction, in any particular case where the Central Government, for reasons to be recorded by it is satisfied that the operation of any rule in that case causes undue hardship having regard to the objects of the Act.] [Substituted by the Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1988, w.e.f. 3.9.1988.]FORM A,GROUP HOUSING SOCIETIES[Refer rule 23]PERPETUAL LEASETHIS INDENTURE made on this the day of two thousand .. BETWEEN THE PRESIDENT OF INDIA (hereinafter called "the Lessor") through the Delhi Development Authority, a body constituted under section 3 of the Delhi Development Act, 1957 (hereinafter called the Authority) of one part and a society registered under the Delhi Co-operative Societies Act, 1972 (Act 35 of 1972) and having its registered office at .. (hereinafter called "the lessee") of the other part.WHEREAS BY AN AGREEMENT dated the day of .......... two thousand.................made between the parties hereto the Lessor granted a licence to the lessee to enter upon the piece of land measuring Bighas and .Biswas or thereabout situate at described in the schedule to the said agreement (hereinafter called "the said land") for the purpose of development in accordance with the lay-out plan sanctioned by the proper municipal or other authority, namely................... (hereinafter called "the layout plan") and the Lessor had agreed to demise, after completion of the development, such residential plots carved out of the said land as may be determined in his absolute discretion by the Lieutenant Governor of Delhi (hereinafter called "the Lieutenant Governor") to the lessee in the manner hereinafter appearing.AND WHEREAS the lessee has developed the said land accordingly and the Lieutenant Governor has determined the residential plots to be demised (hereinafter called "the residential plots").WHEREAS the lessee has applied to the Lessor for the grant of a perpetual lease of the Nazul land and the Lessor has agreed on the faith of the statements and the representations made by the lessee, to grant a perpetual lease of the said Nazul land.NOW THIS INDENTURE WITNESSETH THAT, in consideration of the Lessee having paid to the Lessor Rs . (Rupees . only) towards premium before the execution of these presents (the receipt whereof of the Lessor hereby acknowledged) and of the rent hereinafter reserved and of covenants on the part of the Lessee hereinafter contained, the Lessor doth hereby demise unto the lessee all that plot of Nazul land containing by admeasurement a total area of . or thereabouts situate at which Nazul land comprising of residential plots (as shown on the lay-out plan) more particularly described in the schedule hereunder written and with boundaries thereof were granted clearances have been delineated on the lay-out plan annexed to these presents and thereon coloured red together with all rights, easements, and appurtenances whatsoever to the said Nazul land belonging or appertaining to hold the premises hereby demised unto the Lessee in perpetuity from this the . day of two thousand . yielding and paying therefor the yearly rent payable in advance of Rs (Rupees only) up to the day of . two thousand .................. and thereafter at the rate of two and half per cent of the premium (the sum already paid and such other sum or sums thereafter to be paid towards premium under the covenants and conditions hereinafter contained) or such other enhanced rent as may hereafter be assessed under the covenants and conditions hereinafter contained clear of all deductions, by equal half yearly payments on the fifteenth day of January and the fifteenth day of July in each year at the Reserve Bank of India, New Delhi, or at such other place as may be notified by the Lessor for this purpose, from time to time, the first of such payments to be made on the fifteenth day of two thousand ............... and the rent amounting to Rs . (Rupees ................. only) from the date of commencement of this lease to the last mentioned date l1aving been paid before the execution of these presents.Subject to the exceptions, reservations, covenants and conditions hereinafter contained, that is to say, as follows:
