Section 27(1) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981
(1)The Authority shall publish before-hand in newspapers of different languages having wide circulation, a public notice of not less than thirty days, giving the following details of the plots to be allotted by auction:(a)number of plots,(b)size of plots,(c)area and zone of plots,(d)time, date and place wherefrom the terms and conditions of auction and other details, including the terms and conditions required to be fulfilled and fees payable for participation in the auction can be had by the intending purchaser;(e)the time, date and place of auction, and(f)such other details as the Authority may consider proper.
