- 6.1. Arrangement : The Authority shall allot the land on leasehold basis for up to 99 years or on freehold basis. The Authority shall frame Regulations with prior approval of the Government, describing the terms and conditions of Lease and/or Freehold mentioned in the Agreement to Lease/Lease Deed/Agreement to Sale/Sale Deed.6.2Payment : The Allottee shall pay to the Authority the Lease Premium or Lease Rental or Sale Price of the land, as the case may be, in the time period and in the manner provided in the Regulations and/or Standing Orders from time to time.
