Section 8(9) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(9)For the sale of leased land with permanent structure may be sold at market rates to the owner of the building/premises, if -(a)he is occupying it for more than 20 years;(b)it was allotted either on rent, lease or tehbazari initially;(c)the municipality is earning only nominal revenue from it;(d)it is difficult to take back the possession or to increase the rent/lease money :Provided that if the present occupier is other than the original allottee he shall have to pay 25% of the sale price as additional amount;(e)it is not part of street/road and its disposal shall not obstructing the smooth movement of the traffic/people; and(f)prior approval of Deputy Commissioner is required before the sale of land.
