Section 5 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
5. Lease of Government poramboke vested with the Panchayat.
- The Panchayat shall have power to lease out any property vested in it, but not belonging to it other than road sides and street margins referred to in rule 3 above:Provided that no lease shall be granted, -(a)in contravention of the conditions, subject to which such property became vested in the Panchayat;(b)for a period exceeding twelve months, without the previous sanction of the Inspector:Provided further that no such lease shall be valid, if the lessee is permitted to put up any building or structure whether of masonry, bricks, wood, mud or any other materials unless prior sanction of the Inspector has been obtained.
