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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Religious Institutions (Lease of Immovable Property) Rules, 1963

(1)Lease shall, ordinarily, be given to the highest bidder, but, in special cases, for reasons to be recorded in writing, a bid other than the highest bid may be accepted.