Section 1 in Rules for the Sale of Surplus Rural Properties
1.
In these rules unless the context otherwise required :-(a)Surplus Evacuee Property means the acquired rural evacuee property which is not required for allotment to unsatisfied claimants and which has been purchased by the State Government from the Central Government under a Package Deal.(b)Rural Area means any area outside the limits of Corporation, A Municipal Committee or a town area Committee, a Small Town Committee, a Notified Area or a Cantonment.(c)Petty Property shall mean in the case of individual house/site/shop etc. when the reserved price does not exceed Rs. 250/-. In the case of agricultural land when the reserved price does not auction or transfer at fixed price.
