Section 42 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
42. Allottee to be lessee of the Central Government.
(1)Save as otherwise provided in rule 44, all Nazul land allotted under these rules, whether at pre-determined rates or at fixed premium under rule 7, or by auction or by tender, shall be held by the allottee as lessee of the President of India on the terms and conditions prescribed by these rules and contained in the lease-deed to be executed by the allottee.(2)Every such allottee shall be liable to pay, in addition to the premium payable in accordance with these rules, ground rent, for holding the Nazul land allotted to him under these rules, at the rate of Rupee one per annum per plot, for the first five years from the date of allotment:PROVIDED that in the case of Nazul land allotted to group housing co-operative societies; the ground rent shall be charged at the rate of Rupee one per flat for the first five years from the date of allotment.(3)The annual ground rent payable after the first five years referred to in sub-rule (2) shall be at the rate of two and half per cent of the premium originally payable.(4)The rate of ground rent in all cases shall be subject to enhancement after a period of thirty years from the date of allotment.[Provided that notwithstanding anything contained in this rule, the Authority may allot Nazul land on free hold basis either through auction or by tender for residential purpose or commercial purpose:Provided further that in the case of allotment on free hold basis, the allottee shall execute a conveyance deed in Form BA.] [Substituted vide GSR 220(E), dated 19.04.2006, w.e.f. 19.04.2006]
