Section 5 in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
5. Rules of premium for allotment of Nazul land to certain public institutions.
- [Subject to the provisions of sub-rule (2) of rule 4, the Authority may] [Substituted by GSR 220 (E), dated 19th April, 2006 (w.e.f 19-4-2006] allot Nazul land to schools, colleges, universities, hospitals, other social or charitable institutions, religious, political, semi-political organizations and local bodies for remunerative, semi-remunerative or un-remunerative purposes at the premia and ground rent in force immediately before the coming into force of these rules, or at such rates as the Central Government may determine from time to time.[*****] [Omitted by GSR 220(E), dated 19th April, 2006 (w.e.f. 19-4-2006)]
