Section 5 in Haryana Management of Municipal Properties and State Properties Rules, 2007
5. Sale of plots/land in sanctioned schemes.
- Municipality may sell plots/land in the colonies/schemes which are duly approve/sanctioned and after getting the reserve price of the first auction approved from the State Government. Reserve price of subsequent auctions shall be determined on the basis of average of the bids of the preceding auction. This auction shall be held with the prior approval of and in the presence of nominee of Deputy Commissioner.
