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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(i) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(i)in the District Gazette at least seven days in advance of the date of auction, in case the lease amount is expected not to exceed Rs. 10,000 (Rupees ten thousand only);