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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(d) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(d)liability of the lessee to make good, the loss, if any, caused to the Panchayat on re-auction, departmental management of the property or right of re-auction, owing to the default on the part of the lessee to fulfil the terms of his contract;