Section 4(1) in Tamil Nadu Panchayats (Restriction Control to Regulate the use of Porambokes in Ryotwari Tracts) Rules, 2000
(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.
