Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1)(a) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(a)when the lease is terminated for the violation of conditions of lease deed by the lessee and the lease property or right has to be necessarily managed by the Panchayat at the risk of the lessee till the lease for the remaining period is auctioned and a fresh lease deed is executed for its management;