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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1)(d) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(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.