[Cites 0, Cited by 0]
[Entire Act]
State of Haryana - Section
Section 23 in Haryana Management of Municipal Properties and State Properties Rules, 2007
23. Repeal and savings.
- The Haryana Municipalities Management of Municipal Properties and State Properties Rules, 1976, are hereby repealed :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provision of these rules.Form-A[See rule 6(2)]Statement of municipal property proposed to be alienated| Description, details and situation of theproperty | The original price of the property, if any | Estimated present value of the property | Reasons for alienation | Estimated sale price of the consideration forwhich the property is to be alienated | Order of the Deputy Commissioner | Conditions |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Description of the property | Hour, date and place of sale/auction | Name of the officer conducting thesale/auction | Name of bidders | Amount | Sale/bid price | Order of the Deputy Commissioner |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Serial number of the property in the propertyregister | Description, details and situation of theproperty | Present income, if any, from the property | Estimated present value of the property | Reasons for which sale is proposed | Special condition, if any, of the sale | Remarks and reserve price proposed by DeputyCommissioner | Orders of Government |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Serial number of the property in the propertyregister | Name of property to correspond with namegiven in column 2 of Form C | Hour, date and place of sale and the name ofthe officer who conducted the sale | Name of bidders | Amount of bids | Remarks of the Deputy Commissioner | Orders of Government, if any |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |