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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(a) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(a)Where the lease period does not exceed one year, the lease amount may be permitted to be paid in not exceeding two instalments, to be decided by the Panchayat in respect of every lease: Provided that the last instalment shall be paid before six months of expiry of the period of lease: