Section 10(1) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000
(1)Except in cases falling under sub-rule (3), no transfer of any immovable property made by the village panchayat shall be valid unless it be a condition thereof that the transferee shall be liable to pay to the Government such assessment, ground-rent, peshkash or quit-rent, as the Collector may determine to be payable in respect of the property and that the said assessment, ground-rent, peshkash or quit-rent, is subject to revision, from time to time, in accordance with the rules in force at the time of such revision except in respect of quit-rent on enfranchised inam lands and peshkash on lands in proprietary villages acquired by the panchayat by private negotiation.
