Section 11 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
11. Allotment to owners of dangerous building in slum areas.
- Where an individual who owns in any slum area or any other congested area, a plot of land measuring less than 67 square metres, or a house which is declared to be unfit for human habitation under the provisions of the Slum Areas Act, or any other law, is not permitted to re-build or re-develop under the Slum Areas Act or under any other law, applies for allotment of Nazul land for a residential purpose, he may be allotted a plot of land for that purpose not exceeding 67 square metres at pre-determined rates:PROVIDED that he surrenders his land in the slum areas or congested locality.
