Section 20 in Nagpur Improvement Trust Land Disposal Rules, 1983
20. Grant of land for educational, charitable and public purposes.
- The Trust may, with the previous approval of the Government, grant the lease of land for promotion of educational, medical, religious, social and charitable purposes, to Charitable Trusts or Government departments or semi-Government bodies on payment of such concessional premium as the Trust may, in its discretion, determine, from time to time, and such lease shall be subject to such conditions as may be approved by the Government.
