Section 7 in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
7.
For the purpose of proviso (ii) of sub-section (5) of Section 80 "the value of land exceeding [Rupees five lakhs] [Substituted for 'Rupees one lakh' by Notification No. 14-F-4-116-04-XVIII-3, dated 5-5-2005.] is prescribed in case the resolution is passed by the Corporation, in this respect the Commissioner shall forwarded the proposal to the State Government with the following informations :-(1)Nature of the property, Le. Land. Shop, Building etc.(2)Area of such property along with its site plan.(3)In case of land is acquired/purchased by the Corporation, the purpose for which it was acquired/purchased be shown.(4)The purpose for which such land/property is earmarked in the city Master Plan.(5)For what purpose the property is being used at present.(6)The purpose for which such property shall be used by the person whose bid/offer has been recommended for acceptance.(7)In case of building/shop, the cost of construction and the date of completion of its construction.(8)The date of publication of notice in the local newspapers, and the date of auction sale or the last date fixed for the receipt of offers, as the case may be.(9)Upset price/market value determined for Auction/Sale/Sealed Offers.(10)Condition of Auction Sale Offers.(11)The total number of person participated in the auction sale/the total number of offerers who tendered their offers.(12)The names of the first two highest bidders/offerers and the amount of auction sale/offer price as quoted by them.
