Section 50(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(3)If in any case two or more persons claim to have the prior right referred to in Clause (b) of sub-section (2) preference shall be given to the persons who agrees to pay the highest amount or rate for the land, not being less than the amount or rate fixed by the Board under that clause.
