Section 9(2) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(2)Public notice for transfer means such advertisement which is published in two widely circulated news papers, out of which one should be of English and in electronic media. In the advertisement, brief description of the property, main conditions of transfer, reserved premium, cost of the form containing detailed conditions, amount of security to be deposited, place, date and time of auction or last date, place and time of submission of tender or application, as the case may be, shall be mentioned. Such public notice shall also be pasted in the notice board of the office of the Authority.
