Section 6(3) in Nagpur Improvement Trust Land Disposal Rules, 1983
(3)Irregular pieces of land not exceeding 300 square meters which cannot be sold as individual plots may be transferred to a holder of an adjacent larger plot who has asked for such adjacent irregular pieces of land; or lands to be exchanged with adjoining private or Government land for the purposes of making layout regular or for adjustment of boundaries of private properties the acquisition of which is proposed to be abandoned or has been abandoned, [may be allotted by the Trust] [Substituted by Nagpur Improvement Trust Land Disposal (Amendment) Rules, 1991]. The premium for transfer or such land shall be determined by the Committee constituted under sub-rule (2) of rule 7.
