Section 24 in Nagpur Improvement Trust Land Disposal Rules, 1983
24. Additional conditions to be annexed to concessional grant of land.
- There shall be annexed to every concessional grant of land made under this part, the following conditions, namely. -(a)that the land, any part thereof or any interest therein shall not be transferred except with the previous sanction of the Chairman;(b)that the land with all fixtures and structures thereon shall be liable to be resumed by the Trust if not used for the specific purpose or purposes for which it is granted by such date as the Trust may fix in this behalf or if used for any purposes other than the specified purpose or purposes for which it is granted or is required by Government for its own purpose or any public purpose and that a declaration by the Chairman that the land is so required shall as between the grantee and the Government be conclusive.(c)that if the land is at any time resumed under condition (b) above, the compensation payable therefor shall not exceed the amount, if any, paid to the Trust for the grant together with the market cost or market value at the rate of resumption (whichever is less) for any building or other works authorisedly constructed or erected on the land by the lessee. If the question arises as to the inadequacy of the amount of such compensation to be paid under this condition, such question shall be referred to Government for decision.(d)that if the land is at any time used for holding a circus, carnival, fete, exhibition, performance or other show, to which public or a section of public are admitted on payment of fees or charges, the lessee shall pay to the Trust a sum of fees or charges, the lessee shall pay to the Trust a sum equivalent 1/10th of the fees or charges collected by him.
