Section 8(2) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(2)A municipality may sell a site/building by allotment with the prior approval of the State Government to the occupier of the site/building, on an application made in this behalf, if -(a)he is occupying it for more than 20 years;(b)it was allotted either on rent, lease or tehbazari initially;(c)the municipality is earning only nominal revenue from it;(d)it is difficult to take back the possession or to increase the rent/lease money :Provided that if the present occupier is other than the original allottee, he shall have to pay 25% of the sale price as additional amount;(e)it is not a part of street/road and its disposal shall not hinder the smooth movement of the traffic/people.
