Section 13 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
13. Place of auction.
- Ordinarily, every auction or sale shall be conducted in the office of the Panchayat. In special cases, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall decide the place of auction of the lease or sale depending upon the nature of lease or sale and the place where the properties or articles lie. However, the auction of usufructs of the trees, wind-fallen and withered trees may be conducted at the site itself. In case of avenue trees, the entire road length may be divided into convenient reaches, i.e., say two hundred or four hundred metres and may be auctioned reach by reach individually.
