Section 8(1) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(1)A municipality may allot a site with the prior approval of the State Government to the owner of the adjoining plot/house holder at market rates, on an application made in this behalf, if, -(a)the size of the plot is less than 100 yards;(b)it cannot be sold by auction as a separate and independent unit;(c)it is not reserved for any public purpose and is not being used for common purposes;(d)it is not a part of any scheme;(e)it cannot be utilized for the benefit of the people or in the interest of the municipality; and(f)it is not part of street/road and its disposal shall not hinder the smooth movement of the traffic/people.
