Section 4 in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
4.
When a transfer is to be effected by a public auction or by inviting offers in sealed covers, the information regarding the time, date, place and conditions of auction or the dale for receipt of the offers shall be widely made-known to the public not less than 15 days prior to such auction or such date by publishing the same in one or more local daily newspapers and in such manner as may be prescribed by the Corporation.
