Section 2 in Tamil Nadu Panchayats (Grant of Remission of Rent To Lessees and Contractors) Rules, 1999
2. Adherence of terms and conditions by the lessees.
- All lessees of village panchayat and all persons who have entered into contracts with village panchayat shall be held strictly the terms and conditions of their leases or contracts and no remission of lease rent shall be granted to them except in accordance with the provisions of rules 3 and 4.
