Section 16 in Haryana Evacuee Properties (Management and Disposal) Act, 2008
16. Certain Persons Not Eligible To Purchase Property.
- No officer or any member of his family or other persons having any duty to perform in connection with the valuation or sale of any evacuee property, or having any official connection with the Rehabilitation Department, Haryana shall, either directly or indirectly bid for or otherwise acquire or attempt to acquire any interest in such property.
