Section 7(1) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(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.
