Section 20(6) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(6)No sale deed is necessary in the case of sale of articles and for which the sale amount has been realised in full, but when confirming the auction for sale, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall specify the date before which the property sold may be removed from the spot or taken possession of any balance amount due from the bidder shall be collected with due sales tax and surcharge, if any, before permitting the removal of the property from the spot or taking possession of the property.
