Section 15(2) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(2)The auction notice shall be caused to be published, -(i)in the District Gazette at least seven days in advance of the date of auction, in case the lease amount is expected not to exceed Rs. 10,000 (Rupees ten thousand only);(ii)by inserting brief advertisement, in a Tamil daily newspapers having wide daily circulation in the Panchayat area, at least three days ahead of the date of auction, in case the lease is expected to exceed Rs. 10,000 (Rupees ten thousand only).
