Section 17(2) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(2)After the expiry of the period specified in the show cause notice, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall decide on the merit of the case after taking into consideration the explanation of the lessee, if any, received and after obtaining the resolution of the Panchayat for termination of lease, issue suitable orders to the lessee. If the lease is terminated, such order shall also be served on the lessee as per the provisions of the Tamil Nadu Panchayats (Manner of Publication of Notification or Notice and Manner of Service of Documents to the Public) Rules, 2000. The orders of termination shall include the consequences of termination in accordance with the conditions of lease deed, the important among them, being that the lessee shall be liable to pay any loss to the Panchayat arising out of the termination of lease and re-auctioning or by departmental management of the lease property or right.
