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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3)(iii) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(iii)When any property is put to auction, the highest bid shall be taken as fit for consideration for acceptance. If in the opinion of the Chief Executive Officer the highest bid is not satisfactory or is less than the reserved premium, the Chief Executive Officer may reject the bid and order for fresh auction, which shall be held on any future date to be declared later :