Section 4 in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
4.
When a transfer is to be made by a public auction or by inviting offers, the time, the date, the place and the conditions of the auction or offer shall, not less than 15 days prior to the date of auction or last date for the receipt of offers, be advertised in one or more local news-papers and shall be widely made known in the manner as determined by the Council.
