Section 25 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
25. Collection of lease and sale amount.
(1)After completing the execution of lease deed, necessary entries shall be made in the register of miscellaneous demand under the attestation of the Executive Authority or the Commissioner or the Secretary, as the case may be.(2)The Executive Authority or the Commissioner or the Secretary, as the case may be, shall make necessary posting regarding the total amount, initial payment, when the deed is executed, what the amount to be recovered in instalments at the beginning of each month, scrutinise this register, note down the due date of instalments of lease amount, and issue advance reminder to the lessee for remitting the dues. If they fail to remit the instalment due even after a reasonable period, the Executive Authority or the Commissioner or the Secretary, as the case may be, shall take action to terminate the lease besides taking appropriate action to realise the dues with interest.
