Section 24(1) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(1)Save as otherwise provided in rules 29, 36 and 40, premium or price of plots of Nazul land chargeable in accordance with the provisions of these rules shall be realized in instalments in the following manner, namely:(a)25 per cent of the total land premium for the plot, along with such earnest money, not exceeding 10 per cent of the premium, as may be decided by the Authority, shall be deposited at the time of submitting the application for allotment of land;(b)50 per cent of the premium shall be deposited within 60 days of the issue of demand-cum-allotment letters; and(c)balance premium after adjusting the earnest money shall be deposited before taking over possession of the land or within two months of the receipt of communication from the Authority offering possession, whichever is earlier.
