Section 8(3) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(3)Bids for the plots shall be invited by reference to its numbers shown in the plan available with the officer conducting the auction. Any mistake or error in the auction notice if it is not material in respect of the reference or description of the plots, and does not cause prejudice in the auction or sale, not annul the auction or sale, nor it shall make any auctioning authority liable for any compensation in respect thereof.] [[Substituted by Notification No. F. 4(8) Col./96, dated 26.2.97-Rajasthan Gazette, Extraordinary, Part IV-C(ii), dated 6.3.97, page 356 = 1997 RSCS/Part II/page 675/H. 348 for the following :-;(i) Executive Officer - Chairman(ii)S.D.M. of the area concerned - Member(iii)Colonisation Tehsildar of the area concerned - Member(iv)Any two of the above members present shall form quorum and shall conduct auction.'Earlier the above said committee was Substituted by Notification No. F. 4(29) Revenue/Col/79, dated 27.09.1980-Rajasthan Gazette, Part IV-(C), dated 16.10.1980, page 199]]
