Section 9(2) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000
(2)In every case where such transfer is to be made by public auction, a notice with full particulars of the property to be transferred shall be published -(a)in the District Gazette and in one or two prominent local Tamil newspapers, circulated within the jurisdiction of the village panchayat, if the consideration for the transfer exceeds ten thousand rupees;(b)in the manner specified in clause (b) of sub-rule (1); and(c)by tom-tom in suitable places.
