Section 2 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Delhi Development Act, 1957 (61 of 1957);(b)"Administrator" means the Administrator of the Union territory of Delhi;(c)"Authority" means Delhi Development Authority constituted under section 3 of the Act;(ca)[ "company" means a company as defined in section 3 of the Companies Act, 1956 (1 of 1956);] [Inserted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.](d)"family", in relation to a person means the individual, the wife or husband, as the case may be, of such individual and their unmarried minor children;(da)[ "firm" means a firm as defined in section 4 of the Indian Partnership Act, 1932 (9 of 1932);] [Inserted vide GSR 486(E), dated 5.7.2002, w.e.f. 5.7.2002.](e)"industrialist" means an industrialist or manufacturer and includes a person who intends to engage in an industry of manufacturing process;(f)"Land Allotment Advisory Committee" means the Land Allotment Advisory Committee constituted by the Authority for carrying out the purposes of these rules;(g)"low income group" means the group of persons the total annual income of the family of everyone of whom does not exceed seven thousand two hundred rupees or such higher or smaller amount as the Central Government may, from time to time, determine by notification, having regard to the varying inflationary trends and economic factors;(h)"middle income group" means the group of persons the total annual income of the family of everyone of whom exceeds seven thousand two hundred rupees or such amount notified, from time to time, under clause (g) but does not exceed eighteen thousand rupees or such higher or smaller amount as the Central Government may determine, from time to time, by notification having regard to the varying inflationary trends and economic factors;(i)"Nazul land" means the land placed at the disposal of the Authority and developed by or under the control and supervision of the Authority under section 22 of the Act;(j)"Notification" means a notification published in the Official Gazette;(k)"Plan" means the Master Plan or the Zonal Development Plan for a Zone, referred to in sections 7, 8 and 11A of the Act;(l)"pre-determined rates" means the rates of premium chargeable from different categories of persons and determined by notification from time to time, by the Central Government, having regard to-(a)cost of acquisition,(b)development charges, and(c)concessional charges for use and occupation-(i)for developed residential plots, at the rate of Rs. 3.60 per square metre for the first 167 square metres or part thereof, Rs. 4.80 per square metre for the next 167 square metres or part thereof, Rs. 6 per square metre for the next 167 square per metres or part thereof, Rs. 7.20 per square metre for the next 167 square metres or part thereof, Rs. 8.40 per square metre for the next 167 or part thereof, and Rs. 9.60 per square metre thereafter;(ii)for developed industrial plots, at the rate of Rs. 3.60 per square metre for the first 0.81 hectares or part thereof, Rs. 4.80 per square metre for the next 0.81 hectares or part thereof, Rs. 6 per square metre for the next 0.81 hectares or part thereof, Rs. 7.20 per square metre for the next 0.81 hectares or part thereof, Rs. 8.40 per square metre for the next 0.81 hectares or part thereof, and Rs. 9.60 per square metre thereafter:PROVIDED that the pre-determined rates at which allotment is made to persons belonging to middle income group may be higher than the rates of premium fixed for plots allotted to persons in the low income group:PROVIDED FURTHER that in fixing the pre-determined rates of premium, the Central Government may fix a higher rate of premium for plots situated on main roads, comers or two roads, or at other advantage positions than the rates of premium fixed for plots situated far away from the main roads;(m)"Slum Areas Act" means the Slum Areas (Improvement and Clearance) Act, 1956 (96 of 1956);(ma)[ "trust" has the meaning assigned to it in section 3 of the Indian Trust Act 1882 (2 of 1882); [Inserted by GSR 486(E), dated 5th July, 2002 (W.E.F. 5-72002)](n)"Vice-Chairman" means the Vice-Chairman of the Authority appointed under section 3 of the Act;(o)All other words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
