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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(3) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(3)The lease deed shall be executed in the prescribed form depending upon the property leased out for enjoyment or right of collecting fees for using public places belonging to or vested with or regulated by the Panchayat.