Section 5 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
5. Proclamation of sale.
- (l) Whether any Nazul/Devsthan Building is ordered to be sold a proclamation of the intended sale be issued in Hindi in the [Appendix B] [Substituted by Notification dated 1-10-1988, Published in R.G.Gazette Part IV(ga), dated 29-12-1988, p.381 [5-12-1988].] under the signature of the Chairman of the Disposal Committee.(2)Such proclamation state the time and place of sale and specify as fairly and accurately as possible :(a)the location and full particulars of the Nazul/Devsthan Building intended to be sold:(b)the estimated value of such building; and(c)any other particulars which the Committee may consider material for purchaser to know in order to judge the nature and value of the property.
