Section 22 in Nagpur Improvement Trust Land Disposal Rules, 1983
22. Allotment of land for residential purpose to persons belonging to economically weaker section.
- The Trust may allot the land on concessional premium to a person belonging to economically weaker section of the society, normally residing within the limits of the Nagpur Municipal Corporation and who does not own any house or does not possess any premises suitable for residential purpose and whose total annual income from all sources does not exceed [Rs.7,200 or such amount as may be prescribed by the State Government, from time to time.] [Substituted by Nagpur Improvement Trust Land Disposal (Amendment) Rules, 1991] Provided the size of the plot to be allotted to him does not exceed 50 square metres.
