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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(i) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(i)right to enjoy the lease is subject to the satisfactory compliance with all the terms and conditions in the auction notice, as well as that of the lease deed; and