Section 17 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
17. General restriction to allotment for residential purposes.
- Notwithstanding anything contained in these rules, no plot of Nazul land shall be allotted for residential purposes, to an individual other than an individual referred to in clause (i) of rule 6, who or whose wife or husband or any of his or her dependent children, whether minor or not, or any of his or her dependent parents or dependent minor brothers or sisters, ordinarily residing with such individual, own in full or in part, on lease-hold or free-hold basis, any residential land or, house or who has been allotted on hire-purchase basis any residential land or house in the Union territory of Delhi:PROVIDED that where, on the date of allotment of Nazul land,-(a)the other land owned by or allotted to such individual is less than 67 square metres, or(b)the house owned by such individual is on a plot of land which measures less than 67 square metres, or(c)the share of such individual in any such other land or house measures less than 67 square metres, he may be allotted a plot of Nazul land in accordance with the provisions of these rules.
