Section 8(2) in Nagpur Improvement Trust Land Disposal Rules, 1983
(2)In cases where the lease period below 99 years is over and the leasee by an application made to the Trust has requested for extension of the lease period, the Trust may extend the lease period in favour of the lessee on payment of the lease rent at market price prevalent at the time of renewal of the lease period up to 99 years only without having recourse to calling of fresh tenders of auction.
