(1)In every case of transfer or lease falling under Rules 209, 210, 211 or 212, the Council shall publish a notice of the proposed transfer or lease giving full particulars of the immovable property proposed to be transferred or leased, the name of the proposed transferee or lessee and the consideration for the transfer of the rent reserved the lease under-(a)in a local newspaper if the consideration money for the transfer exceeds Rs. 5,000 (five thousand) or if the rent reserved under the lease exceeds Rs. 500 (five hundred) per annum, and(b)by affixture in a conspicuous position-(i)at the offices of the Council;(ii)at the Ward in which the property is situated; and(iii)on the property to be transferred or leased.
