Section 4 in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000
4. Transfer otherwise than by lease of immovable property vesting in but not belonging to a panchayat.
(1)Immovable property vesting in but not belonging to a panchayat shall not be transferred or charged in contravention of the conditions subject to which such property became vested in the panchayat.(2)The deed of transfer shall be in the appropriate Form in Schedule II, with such variations as circumstances may require.
