Section 8 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
8. Leasing out of public places for erecting advertisement boards and hoardings for advertisement.
(1)The Panchayat may set apart places in the lands owned by it or in the premises of its buildings or in the vested porambokes and lease out such places for erecting up advertisement boards or hoardings.(2)The Panchayat may also erect advertisement boards and hoardings at its own cost and lease out such structures for the exhibition of advertisements.
