Section 10 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
10. Allotment of tenants in slum areas.
- Where an individual who is a tenant in a building in any area in respect of which a slum clearance order is made under the Slum Areas Act, applies for allotment of Nazul land for a residential purpose/he may be allotted a plot of 67 square metres of Nazul land for that purpose on pre-determined rates:PROVIDED that such individual-(a)belongs to low income group or a middle income group;(b)has given possession of the building occupied by him to the competent authority under the Slum Areas Act;(c)does not choose to shift to any house in any slum clearance scheme;(d)does not choose to be replaced in occupation of that building under the Slum Areas Act.
