Section 5 in Hyderabad Metropolitan Region, Disposal of Stray Bits and Land of Hyderabad Metropolitan Development Authority Rules, 2017
5. Procedure for Disposal of the lands.
- (i) All the lands identified by the Committee irrespective of sizes shall be put to e-auction.(ii)The minimum upset price shall be one and half times of the basic value of Sub-Registrars concerned as on the date of auction.(iii)In the first e-auction, no bidder comes forward, second time auction shall be conducted,(iv)Even in case of second e-auction, no bidder comes forward, the same shall be conducted after six months.(v)Even in case of single bidder, in second auction quoted price is more than or equal to upset price it can be agreed. If it is less than upset price it should go for e-auction.(vi)The Earnest Money Deposit (EMD) shall be 10% of the estimated cost of the plot/stray bit.(vii)For conducting e-auction, appropriate agency may be engaged.
