69A. [ Disposal of lands or other property belonging to the State Government by public auction. [Substituted by Act 18 of 2007 w.e.f. 10.5.2007.]
(1)Notwithstanding anything contained in section 69 of the Act subject to such rules as may be prescribed in this behalf the State Government or the Authorised Officer may dispose of valuable land or other property belonging to the State Government under section 67 or otherwise by public auction.Provided that heritage sites and buildings or relics shall not be disposed under this section.(2)The Deputy Commissioner or the Authorised Officer may by order confirm the sale under sub-section (1) on the expiration of thirty days from the date of sale of the immovable property.Explanation. - For the purpose of this section valuable land means those lands which if auctioned shall fetch values far above the normal price.]
