Section 15 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
15. Allotment to individuals not accepting allotment of Nazul land on certain conditions.
- Where an individual belonging to the low income group or the middle income group does not accept allotment of Nazul land for residential purposes on conditions mentioned in rule 9, 10 or 11, other than the conditions mentioned in rule 17, he shall be entitled to the allotment of Nazul land, at pre-determined rates, for residential purposes-(a)under rule 13, if he is an individual referred to in that rule;(b)under clause (iii) of rule 6, in any other case.
