Section 16 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
16. Certain persons entitled to allotment by auction.
- Subject to the other provisions of these rules, all [individuals including the following categories of individuals, companies and firms] [Substituted vide GSR 220(E), dated 19.04.2006, w.e.f. 19.04.2006] , shall be entitled to the allotment of Nazul land for residential purposes, by auction, namely:(i)individuals not residing in any building owned by them in any slum area in respect of which a slum clearance order is made under the Slum Areas Act;(ii)individuals whose land situated in any such area as is referred to in clause (i) is acquired under the Slum Areas Act and who reside elsewhere;(iii)individuals who do not accept allotment on conditions mentioned in rules 9, 10 and 11 and who are not entitled to allotment under rule 15;(iv)co-sharers of joint ancestral land or buildings in a slum area under the Slum Areas Act whose individual share is not less than 67 square metres in such land or building.
