Section 6(8) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
(8)If the Authority referred in condition (2) is of the opinion that instead of accepting the second highest bid/offer re-auction or re-inviting the offers is necessary, the security deposit of such second highest bidder or offerer shall be refunded and auction to re-auction or re-inviting the sealed offers shall be taken.
