Section 7 in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
7. Publication of Proposed transfers and leases.
(1)In every case of transfer or lease falling under Rules 3, 4 or 5 the Gram Panchayat, Mandal Parishad and Zilla Parishad shall publish a notice of the proposed transfer of lease, giving full particulars of the property to be transferred or leased, the name of the proposed transferee or leasee and the consideration for the transfer of the rent reserved under the lease:(a)in the District Gazette, if the consideration for the transfer exceeds Rs. 10,000/-or if the rent reserved under the lease exceeds Rs. 1,000/- per annum;(b)by affixure in a conspicuous place;(i)at the Gram Panchayat Office in which the property is situated, in the case of Gram Panchayat, Mandal Parishad Office in the case Mandal Parishad property and Zilla Parishad Office in the case of Zilla Parishad property; and(ii)on the property to be transferred or leased;(iii)at the office of the District Collector and of the Revenue Divisional Officer;(iv)at the Mandal Revenue Officer concerned.(2)In every case where such transfer or lease is by public auction, a notice with full particulars of the property to be transferred or leased out shall be published.(a)In the District Gazette and in one or two prominent local newspapers circulated within the jurisdiction of the Gram Panchayat/Mandal Parishad/Zilla Parishad as the case may be, if the consideration for the transfer exceeds Rs. 10,000/-or if the rent reserved under the lease exceeds Rs. 1,000/- per annum.(b)In the manner specified in clause (b) of sub-rule (1); and(c)By beat of drum in suitable places.(3)The Gram Panchayat, Mandal Parishad and Zilla Parishad may dispense with the publication in the District Gazette as required by sub-rules (1) and (2) in the case of leases which are granted during the course of a financial year owing to the failure of the original lessee to fulfil the terms of his lease,
