Section 7(2) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(2)With the prior approval of the State Government the municipality may lease out any vacant land falling in their area by auction for a period of not more than five years in the first instance, which may be renewed after the expiry of the said period on a revised rent by increasing it at the rate of 25% of the existing rent for a further period of not more than five years and so on.
