Section 7 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
7. Allotment of land to certain licensed industrialists.
- Where an industrialist who holds an import or manufacturing licence under any law for the time being in force for setting up a new industry and who is not entitled to the allotment of Nazul land on pre-determined rates under clause (v) of rule 6, applies for allotment of Nazul land for the purpose of his licence, such industrialist may be allotted by the Authority, Nazul land for that purpose on a premium to be fixed by the Chairman, in consultation with the Finance and Accounts Member of the Authority, having regard to the prevailing market price of the land.
