Section 3 in Nagpur Improvement Trust Land Disposal Rules, 1983
3. Division of land into plots.
- The Trust shall divide the land vested in it or acquired by it to which these rules apply into disposable plot or plots having regard to its size or use and shall demarcate it accordingly.[Provided that the Trust may allot land, without dividing it into plots, to the Government Institutions, Semi-Government Institutions, Statutory Bodies, Public Institutions and Public Trust] [Added by Nagpur Improvement Trust Land Disposal (Amendment) Rules, 1991]
