Section 7 in Guidelines for the disposal of Enemy Property Order, 2018
7. Recommendations to the Central Government by the Enemy Property Disposal Committee.
(1)The Enemy Property Disposal Committee shall make any of the following recommendations to the Central Government in relation to the enemy property, namely:-(a)sale of enemy property;(b)usage of enemy property by the Ministries or Departments of the Central Government;(c)maintaining status quo in respect of enemy property;(d)transfer of enemy property;(d)[(i) Usages of Enemy Property by the State Government exclusively for public use.] [Inserted by Notification No. G.S.R. 201(E), dated 8.3.2019 (w.e.f. 21.3.2018).](e)any other manner in which the enemy property may be dealt with.(2)In case of vacant immovable enemy property, the Committee may recommend the purchaser offering the highest price for disposal of vacant immovable enemy property.(3)In case of occupied immovable enemy property, the Committee may recommend the percentage of valuation for its disposal to the existing occupier.(4)The Central Government shall consider the recommendations of the Committee and take its decision thereon.
