Section 11 in Haryana Management of Municipal Properties and State Properties Rules, 2007
11. Sale/lease of nazul properties.
(1)A municipality may lease out nazul properties in its charge after obtaining of the previous sanction of -(a)the Deputy Commissioner, when it is leased out by open auction. Any application under this sub-rule shall be made in the same manner as provided in sub-rules (2) to (5) of rule 6 and shall be governed by the same conditions as provided under rule 7;(b)the State Government when it is leased out by allotment. Any application under this sub-rule shall be made in the same manner as provided in sub-rules (4) to (7) of rule 8 and shall be governed by the same conditions as provided under rule 9(1).(2)A municipality may sell nazul properties of the State Government in its charge after obtaining the previous sanction of -(a)the Deputy Commissioner, if the property is to be sold by open auction;(b)the State Government when it is being sold by allotment.(3)Any application under clause (a) of sub-rules (1) and (2), shall be made in the same manner as provided in sub-rules (2) to (5) of rule 6 and any application under clause (b) of sub-rules (1) and (2), shall be made in the same manner as provided in sub-rules (4) to (7) of rule 8 and shall be governed by the same conditions as provided under sub-rule (1), (2) or (3) of rule 8, as the case may be.
