Section 18(1) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(1)Re-auction of lease may be conducted in the following circumstances: -(a)When the lease was cancelled due to violation of lease condition by the lessee;(b)When another person comes forward to bid for higher amount by remitting an amount higher, by one and a half times more than the bid amount;(c)When the Inspector or any other authority empowered by him cancel the auction on account of proven irregularities committed in the auction held already; and(d)When the Panchayat itself resolves to conduct re-auction on the ground that the bid amount is too low to be considered as a reasonable bid, compared to the last auction or taking into consideration of the prevailing circumstances.
