Section 2 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
2. Disposal of Nazul/Devsthan Buildings by order of Government.
- [(1) No Nazul/Devsthan Building or any portion thereof shall be sold or auctioned without prior sanction of the Government, but where the reserve price of the Nazool/Devsthan building or any portion thereof as assessed by the P.W.D. is less than Rupees ten lakhs the Collector may sell or auction such building or any portion thereof without prior sanction of the Government] [Substituted by Notification dated 13-4-1998, Published in R.G.Gazette Part IV(ga), dated 30-4-1998, p.7-Hindi [13-4-1998].].(2)When a Committee constituted for the disposal of Nazul/Devsthan Buildings (Vide Government Order No. F 5(4) O & M/67, dated 3-2-67) decides to dispose of any un-serviceable, uneconomic or surplus Nazul/Devsthan Building situated in its area, it shall submit its proposal to the Chief Secretary to the Government of Rajasthan for conveying Government sanction in the matter.(3)Such a proposal shall be accompanied by full particulars as to the dimensions, area of the built up portion, area of open land apartment thereto, the estimated market value of the built up structure and the land and the reserve price of Nazul/Devsthan Buildings.(4)Proposal of Sub-Divisional Committee shall be submitted through the District Committee.
