Section 4 in Tamil Nadu Panchayats (Restriction Control to Regulate the use of Porambokes in Ryotwari Tracts) Rules, 2000
4. Procedure for alternate use of poramboke lands.
(1)If a village panchayat considers that a poramboke mentioned in sub-section (2) of section 134 of the Act is no longer required for the purpose for which it was originally intended and that it may be used for any other specified public purpose, it shall cause a notice to be published in the village panchayat in which the land is situated, specifying its survey number and the purpose for which it is required and inviting objections to the proposal within a specified date which shall not be less than thirty days from the date of publication of the notice. The notice shall be published by beat of tom-tom and by displaying it in some conspicuous part of the building in which the office of the village panchayat is located.(2)On expiry of the date fixed for the receipt of objections, the village panchayat shall forward its proposal together with the objections received thereon to the Collector for issue of such orders as may be deemed fit.(3)When a village panchayat desires to regulate the use of a poramboke mentioned in sub-section (4) of section 134 of the Act, it may apply to the Collector with a copy of its resolution on the subject specifying -(a)the survey number or numbers, the boundaries and the extent of the poramboke;(b)the purpose for which the poramboke is used; and(c)a list and description of the trees, if any, standing on it.(4)The Collector shall, after satisfying himself that the poramboke is at the disposal of the Government and that the particulars specified in the resolution are correct, issue such orders as he may deem fit.
