Section 6(2) in Nagpur Improvement Trust Land Disposal Rules, 1983
(2)The land earmarked for use for residential purpose shall be disposed of by public auction or by inviting tenders or applications. However, in case of grant of land to Co-operative Housing Societies, when the size of the plot to be allotted to each member does not exceed 300 square meters and grant of individual plots of land where the size of the plot does not exceed 300 square meters, the same shall be disposed of on predetermined premium by the Trust by draw of lots. Publicity to the holding of auction and for inviting tenders and other applications shall be given in the same manner as laid down in clause (IV) of sub-rule (2) of rule 5.
