Section 4(1) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(1)In the case of sale/lease by allotment, the sale Price/premium shall be the market price to be determined by the State Government, on the recommendation of the Deputy Commissioner :Provided that the State Government may fix the sale price/premium less than the market price for allotment of a site/building under rules 8(2), 8(3) and 9(1) by recording reasons in writing :Provided further that the Deputy Commissioner, before making any recommendation shall consult District Town Planner, Executive Engineer (Public Works Department Building and Road) and Executive Officer and shall record reasons for such recommendations.
