Section 7(2) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(2)In every case where such transfer or lease is by public auction, a notice with full particulars of the property to be transferred or leased out shall be published.(a)In the District Gazette and in one or two prominent local newspapers circulated within the jurisdiction of the Gram Panchayat/Mandal Parishad/Zilla Parishad as the case may be, if the consideration for the transfer exceeds Rs. 10,000/-or if the rent reserved under the lease exceeds Rs. 1,000/- per annum.(b)In the manner specified in clause (b) of sub-rule (1); and(c)By beat of drum in suitable places.
