Section 6 in Nagpur Improvement Trust Land Disposal Rules, 1983
6. Disposal of land for commercial residential and industrial purposes.
(1)The land earmarked for use for commercial, residential or industrial purposes shall be disposed of by inviting tenders or by public auction to be held after giving due publicity to the date, time and place of auction and particulars of the Trust land to be auctioned in the same manner as laid down in clause (iv) of sub-rule (2) of rule 5.(2)The land earmarked for use for residential purpose shall be disposed of by public auction or by inviting tenders or applications. However, in case of grant of land to Co-operative Housing Societies, when the size of the plot to be allotted to each member does not exceed 300 square meters and grant of individual plots of land where the size of the plot does not exceed 300 square meters, the same shall be disposed of on predetermined premium by the Trust by draw of lots. Publicity to the holding of auction and for inviting tenders and other applications shall be given in the same manner as laid down in clause (IV) of sub-rule (2) of rule 5.(3)Irregular pieces of land not exceeding 300 square meters which cannot be sold as individual plots may be transferred to a holder of an adjacent larger plot who has asked for such adjacent irregular pieces of land; or lands to be exchanged with adjoining private or Government land for the purposes of making layout regular or for adjustment of boundaries of private properties the acquisition of which is proposed to be abandoned or has been abandoned, [may be allotted by the Trust] [Substituted by Nagpur Improvement Trust Land Disposal (Amendment) Rules, 1991]. The premium for transfer or such land shall be determined by the Committee constituted under sub-rule (2) of rule 7.
