Section 7 in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
7.
When a resolution is passed by the Council for the purpose of the proviso (ii) of sub-section (3 ) of Section 109, the Chief Municipal Officer shall forward the proposal to the State Government enclosing the following information ;-(i)nature of the property, i.e., land, shop, building, etc.;(ii)area of such property alongwith its site plan;(iii)in case of land acquired/purchased, by the Council the purpose for which it was acquire/purchased;(iv)the purpose for which such land/property is earmarked in the city Master Plan;(v)for what purpose the property is being used at present;(vi)the purpose for which such property shall be used by the person whose bid/offer has been recommended for acceptance;(vii)in case of building/shop, the cost of construction and the date of completion of its construction;(viii)the date of publication of notice in the local news-papers, and the date of auction or the last date fixed for the receipt of offers, as the case may be;(ix)Upset price/market value determined for auction/offers;(x)conditions of auctions/offers;(xi)the number of persons participated in the auction or the number of the offerers who gave their offer, as the case may be;(xii)the name of the first two highest bidders/offerers as the case may be, and the auction/offer price as quoted by them.
