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SC: Rights of State as Lessor Can Only be Sold by Public Auction or Other Transparent Method - (05 Aug 2024)

PROPERTY

SC has held that rights of the State as lessor can only be sold by a public auction or by any other transparent method by which, apart from the lessee, others too get a right to submit their offer. Selling the plot to its lessee at a nominal price will not be a fair and a transparent method.

Tags : SUPREME COURT   PUBLIC AUCTION   NOMINAL PRICE  

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