Section 19(a) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(a)It shall decide cases of such Nazul/Devsthan buildings which are no auctioned under these rules for one reason or the other and also such cases of Nazul/Devsthan buildings where tenants authorised/unauthorised and trespassers, are in possession/occupation of such buildings and paying low rent or no rent at all. The Committee shall decide whether such Nazul/Devsthan Building is to be sold, auctioned or to be retained. In this connection the Apex Committee shall take decision and act upon in accordance with the provision (four point formula) as laid down in Appendix "G" of these Rules.
