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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(iv) in The Manual of Departmental Orders

(iv)Before a Government building is sold by or on behalf of any Department, the district officer shall certify that he has ascertained, to the best of his knowledge, after due inquiry, that the building is now wanted by any other department, or for any public purpose. The divisional officer shall obtain this certificate before recommending the sale of any building in his charge.