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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(2)A municipality may sell nazul properties of the State Government in its charge after obtaining the previous sanction of -
(a)the Deputy Commissioner, if the property is to be sold by open auction;
(b)the State Government when it is being sold by allotment.