Section 6(1) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(1)A municipality may sell a site/building with the prior approval of the Deputy Commissioner by auction :Provided this site/building -(a)is not reserved for any public purpose and is not being used for common purposes;(b)is not a part of any town planning scheme;(c)cannot be utilized for the benefit of the people or in the interest of the municipality; and(d)is not part of street/road and its disposal shall not hinder the smooth movement of the traffic/people.
