Section 4(4) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(4)After the price referred in sub-rule (3) of this rule has been paid, the Executive Officer-cum-Secretary, Market Committee shall submit the case to the Chief Administrator of the Board for seeking approval under Section 18 supported with a resolution of the Market Committee. After the approval is accorded by the Chief Administrator of the Board, the Executive Officer-cum- Secretary, Market Committee will issue the allotment letter to the eligible applicant/licensee of category (ii).
