Section 7(3) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(3)The municipality shall move the case to Deputy Commissioner after ascertaining the building/site in question in the same manner as provided as sub-rules (2) to (4) of rule 6 :Provided the building/site -(a)is not reserved for any public purpose and is not being used for common purposes;(b)is not a part of any town planning scheme;(c)cannot be utilized for the benefit of the people or in the interest of the municipality; and(d)is not part of street/road and its disposal shall not hinder the smooth movement of the traffic/people.
