Section 10 in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000
10. Transfer and leases to be subject to condition of transferees or lessees paying assessment, ground rent, peshkash or quit rent to Government.
(1)Except in cases falling under sub-rule (3), no transfer of any immovable property made by the village panchayat shall be valid unless it be a condition thereof that the transferee shall be liable to pay to the Government such assessment, ground-rent, peshkash or quit-rent, as the Collector may determine to be payable in respect of the property and that the said assessment, ground-rent, peshkash or quit-rent, is subject to revision, from time to time, in accordance with the rules in force at the time of such revision except in respect of quit-rent on enfranchised inam lands and peshkash on lands in proprietary villages acquired by the panchayat by private negotiation.(2)Nothing contained in this rule shall affect the right of the Government to recover from the panchayat, the assessment, ground-rent, peshkash or quit-rent leviable on lands not transferred by sale or exchange or otherwise permanently alienated.(3)In cases where the assessment, ground-rent, peshkash or quit-rent leviable on the land after transfer is already being paid by the panchayat and the land is not transferred by sale or exchange leased in perpetuity or otherwise permanently alienated, the village panchayat shall continue to pay such assessment, ground-rent, peshkash or quit-rent and the liability shall not be imposed on the transferee.
