Section 6(1) in Nagpur Improvement Trust Land Disposal Rules, 1983
(1)The land earmarked for use for commercial, residential or industrial purposes shall be disposed of by inviting tenders or by public auction to be held after giving due publicity to the date, time and place of auction and particulars of the Trust land to be auctioned in the same manner as laid down in clause (iv) of sub-rule (2) of rule 5.
