Section 6(viii) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
(viii)If the authority as referred in condition (ii), is of the opinion that instead of accepting the second highest bid/offer, re-auction or re-inviting the offers is necessary, then the Security deposit of such second bidder/offerer shall be refunded and auction to re-auction or re-inviting the scaled offers shall be taken.
