Section 23 in Nagpur Improvement Trust Land Disposal Rules, 1983
23. Allotment of land for residential purposes to persons who have been affected by land acquisition by the Trust.
- The Trust may allot a plot of land not exceeding 500 square meters to a person affected by acquisition (which means a person whose land has been compulsorily acquired by the Trust and includes a tenant in occupation of such land immediately before such acquisition), at a concessional premium. Area to be allotted to such a person at concessional premium shall not exceed the area of his land acquired by the Trust subject to the maximum limit laid down in the rule. However, such premium shall not be less than the cost of the land acquisition and that of its development. Such person shall not be entitled for a plot under this rule if he has already in his possession another plot of land or a tenament within the limits of the Nagpur Municipal Corporation or within the area of jurisdiction of the Trust.
