Section 5(3) in Nagpur Improvement Trust Land Disposal Rules, 1983
(3)Except as otherwise provided in sub-rule (i) and in Part VI of these rules, the buildings vested in and acquired by the Trust shall be disposed of by the Trust by -(i)inviting applications; or(ii)calling for public tenders; or(iii)auction;along with such land and on such terms as may be agreed to by the Trust and the transferee having regard to the use for which the building is intended, by public advertisement to be published at least in one leading newspaper each in Marathi, Hindi and English on the basis of predetermined premium or other considerations or both by deciding these applications by drawing of lots, if necessary.
