Section 27 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
27.
Notwithstanding anything contained in Rules 24 to 26, the Authority may dispose of any land by sale without auction or exchange in the following cases :-(a)Where the land is to be transferred to the Government of India or the State Government.(b)Where the plot is to be transferred is adjacent to a largest plot held previously by a person who has asked for such adjoining plot.(c)Where consequential to an agreement for abandonment a piece of land is to be sold to person whose property is to be abandoned to fit the property in the Authority layout.(d)Where the Authority land is to be exchanged with adjoining private or Government land for the purpose of a regular layout of plots or for adjustment of the boundaries of private property the acquisition of which is proposed to be abandoned.
