Section 4(2) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(2)[] [Substituted by GSR 220 (E), dated 19th April, 2006 (w.e.f 19-4-2006] The Authority shall, in conformity with plans and subject to the provisions of these rules, dispose the Nazul land by auction to the following institutions :(a)hospitals;(b)dispensaries;(c)nursing homes;(d)higher or technical education institutions;(e)community halls;(f)clubs;(g)schools:[Provided that nothing in this sub-rule shall affect the allotment of land to the Central Government, a State Government, a Union territory and the local body for the said purpose.] [[Subs by GSR 590 (E) dated 19th August 2009, for the provisio (w.e.f. 20-8-2009). The Provisio before substituion, stood as under:"Provided that nothing in this sub-rule shall affect the allotment of land to the Central Government a State Government, a Union territory and the local body for the said purpose."]]
