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State of Tamilnadu - Section
Section 11 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
11. Period of lease.
- The Panchayat shall, in respect of property other than the property vested with it, fix the period of lease of right to enjoy the property and the period of lease of properties as specified in the Table below, subject to conditions prescribed under this rule: -| Nature of Property | Maximum lease period at a time | |
| 1. | Own lands. | Three years initially and renewal for a further period ofthree years. |
| 2. | Own buildings used as shops, rooms, carriages,canteen, hotels, lodging houses, rest-sheds. | Three years initially and renewal for a further period ofthree years. |
| 3. | Government poramboke land vested with orregulated by the Village Panchayat or the Panchayat UnionCouncil, as the case may be, excluding road and street margins. | One year |
| 4. | Right to cut grasses in minor and majorirrigation tanks and other water sources. | One year |
| 5. | Usufructs of avenue trees in the VillagePanchayat or the Panchayat Union Council roads, trees, as thecase may be, in Public Works Department lands and Highways andRural Works Department roads and trees in topes. | One year |
| 6. | Minor forest products as defined in section130-A of the Tamil Nadu Forest Code. | One year |
| 7. | Right to collect fees for the use of publicplaces like markets/fairs, during festivals, landing and haltingplaces, bus stand, cart-stand, slaughter-house, fish market,fishing in water supply sources under the control or vested withthe Village Panchayat or the Panchayat Union Council, as the casemay be, ferry. | One year |
| 8. | Sale on road margins and street margins andpublic places in the Villages. | One years |
| 9. | Right to enjoy fishery rights in water sourcesunder the control of the Village Panchayat or the Panchayat UnionCouncil, as the case may be. The Tamil Nadu Panchayats (Lease andLicensing of Fishery Rights in Water Sources Vested and Regulatedby the Village Panchayats and the Panchayat Union Councils)Rules, 1999, will apply for the auction procedures. | Five years |