Section 14 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
14. Reservation not to affect right to general allotment.
- Notwithstanding the reservation of Nazul land made in rule 13, where any such individual as is referred to in that rule, fails to get an allotment of a plot of land in the Nazul land so reserved, by the draw of lots held under that rule, he or she shall be entitled to the allotment of a plot of land for residential purposes at pre-determined rates by draw of lots under clause (vii) of rule 6, in any Nazul land not reserved under the first mentioned rule:PROVIDED that such individual belongs to the low income group or the middle income group
