Section 43 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
43. Schemes for preferential allotment of land for certain purposes .-The appropriate Governments and local authorities shall by notification frame schemes in favour of persons with disabilities, for the preferential allotment of land at concessional rates for-
(a)house;(b)setting up business;(c)setting up of special recreation centres;(d)establishment of special schools;(e)establishment of research centres;(f)establishment of factories by entrepreneurs with disabilities.
