Section 12 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
12. Priority of allotment for residential purposes.
- Subject to the availability of land for allotment for residential purposes, among the individuals referred to in clauses (i) and (ii) of rule 6, the individuals referred to in clause (i) shall be preferred to the individuals referred to in clause (ii) and those in clause (ii) shall be preferred to those in clause (iii).
