Section 7(a) in Rules for the Sale of Surplus Rural Properties
(a)Any person claiming to be entitled to transfer of surplus evacuee land at fixed price under any general or special order, of the Government passed under rule 3 shall apply to the Tehsildar Mahal/Sales within the time which may be prescribed by the Government from time to time. The sale will be subject to the condition that the applicant pays all the outstanding dues including rent of the land.
