Section 5(2) in The Haryana Municipal Common Lands (Regulation) Rules, 1976
(2)(a)Except in cases falling under sub-rule (1), any committee proposing to alienate permanently any land in shamlat deh shall apply to Government for sanction through the Deputy Commissioner. The application shall be accompanied by a plan of the land to be alienated together with a statement in form 'A'.(b)When the Government has accorded sanction to a sale by auction, the statement in form A shall in due course be re-submitted with details shown in form B regarding the auction and the Government shall thereon either confirm the sale or refuse to confirm it. If the Government refuses to confirm the sale, the same shall be void. The orders of the Government shall be final.
