Section 9 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
9. Allotment to owners in slum clearance areas.
- Where a person who owns and resides in any building in any area in respect of which a slum clearance order is made under the Slum Areas Act, or whose land is acquired under that Act, applies for allotment of Nazul land for a residential purpose in lieu of his land cleared of building in accordance with the slum clearance order, or acquired under that Act, he may, subject to the minimum size of the plot of land being 67 square metres, allotted Nazul land for that purpose not exceeding 111.48 square metres without any charge:PROVIDED that such person-(a)belongs to a low income group or middle income group;(b)accepts the allotment without the compensation payable under the said Act;(c)does not claim to redevelop the land cleared of such building in accordance with that slum clearance order;(d)has given up possession of such land or the land which has been acquired, to the competent authority under the said Act; and(e)where the size of his land as aforesaid is less than 57 square metres, agrees to pay for the extra land at the pre-determined rates applicable to a person in the low income group or the middle income group to which he belongs.
