Section 47A(1) in The Delhi Land Reforms Rules, 1954
(1)Whenever it is decided to give land on lease for purposes other them agricultural, the same shall be done by public auction. The terms and conditions of lease shall be given wide publicity in the Gaon Sabha area by beat of drum of in any other made deemed necessary, by giving description, location of land, the area, the purposes for which land is intended to be leased out and the reserve amount fixed by Gaon Panchayat.
