Section 9(1) in Guidelines for the disposal of Enemy Property Order, 2018
(1)In case of vacant immovable enemy property, the Custodian or any authorised body may sell the property, in one or more lots to secure maximum sale price, with the prior approval of the Central Government, by any one of the following methods, namely:-(a)by obtaining quotations from the persons interested in buying the immovable property; or(b)by inviting tenders from the public (including through e-mode); or(c)by holding public auction; or(d)by any other method of sale; or(e)by engaging a professional body for sale of the property.
