(1)Where a bhumidhar or an asami of Gram Panchayat has died without leaving known heirs, and the Sub-Divisional Officer has taken possession of the land held by such bhumidhar or asami, the Sub-Divisional Officer may let it out for a period not exceeding one year at a time by holding public auction at the Tahsil.(2)The notice containing the date, place and particulars of the land sought to be let shall be affixed on the notice board of the Tahsil and shall also be announced by beat of drum in the village where such land is situate.(3)The highest bidder at the auction sale shall be required to deposit 25 per cent of the bid money on the spot and the balance thereof shall be deposited within a week.(4)If the balance amount is not deposited within the period specified in sub-rule (3) a fresh auction shall be held and the deposit of 25 per cent shall stand forfeited to the State Government.(5)If the balance amount is deposited within the specified period, the highest bidder shall be permitted to cultivate the land for the period ending 30th June following. A fresh auction may likewise be held for the succeeding agricultural year.(6)During the currency of the lease, the lessee shall also be bound to pay the amount of land revenue in respect of the land let out to him in addition to auction consideration.(7)At the end of the period of such lease, the lessee shall vacate the land failing which the Sub-Divisional Officer shall evict him by using necessary force.
