Section 10 in New Bombay Disposal Land Regulations, 1975
10. Grant of land for educational, charitable and public purpose.
- The Corporation may grant the lease of land for promotion of educational, medical, religious, social and charitable purpose to Public Charitable Trusts or Government Developments or semi-Government Bodies on payment of such concessional premia as the Corporation may, in its discretion, determine from time to time; provided that norms for such concessional allotment have been decided by the Corporation.
