Section 6 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
6.
(1)In the case of disposal of land by direct negotiations the Authority land shall be disposed off at a premium fixed by the Authority in accordance with the general or special sanction given by the State Government to the scale of premium to be fixed and all the Authority land transferred in accordance therewith, shall be cable to ground rent of two percent of the premium.(2)Where it is proposed to dispose of any Authority land by negotiation, due publicity of scale of plots shall be given in at least two newspapers of which one shall be a local Hindi paper and in any other newspaper that has wide circulation in the State and by [lasting notices in prominent places like offices of the Town and Country Development Authority, Municipal Corporation, Municipal Council, Commissioner, Collector and Tahsildar concerned.(3)Offers to acquire in lease hold rights of a plot of which premium has been fixed shall be accompanied with an amount not less than 1/5th of the premium of plot as earnest money. The acceptance of the earnest money shall not be deemed to impose any obligation on the Authority to grant a lease of plot to the person making the deposit. If the offer is accepted, a communication to that effect shall be given to the purchaser when the grant of lease is sanctioned by the Chairman.(4)If more than one person offer to take on lease the same plot the allotment shall be made by the chairman after consideration of the circumstances and merits of each case and the decision of the Chairman shall be final.(5)If the offer to acquire a plot in lease hold rights is accepted by the Chairman in the case of Authority plots or by Government in the case of Government or Nazul the balance of premium shall be deposited with the Authority within 30 days of the communication of the acceptance of the offer, except in the cases where payment of the balance of the premium is agreed to be made in instalments as prescribed by any general or special order. In the latter case, the lessee shall pay interest at 7 per cent per annum on the outstanding balance of the premium calculated from the date on which it fell due till the full payment is made, but the Authority or Government may in its discretion change such rale of interest as it may deem lit.(6)The annual instalment of the premium in such case shall be payable together with the interest due on the date prescribed for the payment of annual ground rent.(7)Where the payment of premium is accepted in instalments as provided in sub-rule (5) the plot shall be mortgaged by the lessee with the Authority or Government as the case may be.(8)Alongwith the balance of the premium to be deposited in accordance with sub-rule (5) the lessee shall also deposit the sum of the stamp duty, registration charges and cost of map and shall make good the deficiency, if any, at the lime of registration.
