Section 50 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
50. Power to dispose of.
(1)[x x x] [Omitted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] The Board may retain or may lease, sell, exchange or otherwise dispose of any land, building [or any apartment therein] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).] or other property vesting in it and situate in the area comprised in any housing scheme or in any adjoining area.(2)Whenever the Board decides to lease or sell any land acquired by it under this Act from any person, it-(a)may given notice by advertisement in one of the leading local newspapers in the State; and(b)shall offer to the said person, or his heirs, executors or administrators, a prior right to take on lease, or to purchase such land for an amount or at a rate to be fixed by the Board if the Board considers that such an offer can be made without detriment to the carrying out the purposes of this Act.(3)If in any case two or more persons claim to have the prior right referred to in Clause (b) of sub-section (2) preference shall be given to the persons who agrees to pay the highest amount or rate for the land, not being less than the amount or rate fixed by the Board under that clause.
