Section 20(5) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(5)In case any lessee fails to pay the instalment of the lease amount, as agreed upon within thirty days of due date of payment, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall forthwith report the matter to the concerned Panchayat which shall have power to terminate the lease and order its management departmentally at the risk of the lessee till it is leased out in re-auction.
