Section 9(1) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000
(1)In every case of transfer falling under rules 4,5,6 or 7, the panchayat shall publish a notice of the proposed transfer, giving full particulars of the property to be transferred, the name of the proposed transferee or lessee and the consideration for the transfer or the rent reserved under the lease -(a)in the District Gazette, if the consideration for the transfer exceeds ten thousand rupees; and(b)by affixture in a conspicuous place in the village where the property lies -(i)at the offices of the village panchayat, panchayat union council, district panchayat and of the Collector;(ii)at the village chavadi of the village in which the property is situated; and(iii)on the property to be transferred.
