Section 156 in The Himachal Pradesh Panchayati Raj Act, 1994
156. Prohibition of bidding.
(1)No member or servant of a Panchayat or any officer having any duty to perform in connection with the sale of movable or immovable property under this Act shall directly or indirectly bid for or acquire interest in any property sold at such a sale.(2)Any person who contravenes the provisions of sub-section (1) shall, on conviction, be punished with fine which may extend to two hundred and fifty rupees and if he is an officer, or servant of a Panchayat, he shall also be liable to be removed from service.
