Section 4 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
4. Lease of land and immovable property belonging to a Panchayat.
- The Panchayat shall have power to lease out its own land or any other immovable property belonging to it as referred to in rule 3 above:Provided that no such lease shall be valid in case the period of lease exceeds three years or where the lessee is permitted to put up any building or structure whether of masonry, brick, wood, mud or of any materials unless the sanction of the Inspector has been obtained therefor.
