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State of Madhya Pradesh - Section

Section 18 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

18.

Where it is proposed to dispose of am, land by inviting tenders lull publicity shall be given to the notice inviting tenders in at least 2 newspapers one of which shall be a local Hindi paper and by getting notices affixed in offices of the Town and Country Development Authority, Municipal Corporation, Municipal Council, Collector, Commissioner and the Tahsildar concerned. The Authority may accept any lender out of the tenders so received but where it does not accept highest tender it shall record reasons for doing the same.