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State of Madhya Pradesh - Section

Section 8 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

8.

Where it is proposed to dispose of any authority land by auction, the premium to be paid for transfer of such land shall be put to auction alter giving due publicity to the date and place of auction and the Authority land to be auctioned in at least 2 newspapers of which one shall be a local Hindi paper and by pasting notices in prominent places the office of the Town and Country Development Authority, Municipal Corporation, Municipal Council, Collector, Commissioner and Tahsildar concerned and if necessary by beat of drum as well.