Section 9 in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000
9. Publication of proposed transfers and leases.
(1)In every case of transfer falling under rules 4,5,6 or 7, the panchayat shall publish a notice of the proposed transfer, giving full particulars of the property to be transferred, the name of the proposed transferee or lessee and the consideration for the transfer or the rent reserved under the lease -(a)in the District Gazette, if the consideration for the transfer exceeds ten thousand rupees; and(b)by affixture in a conspicuous place in the village where the property lies -(i)at the offices of the village panchayat, panchayat union council, district panchayat and of the Collector;(ii)at the village chavadi of the village in which the property is situated; and(iii)on the property to be transferred.(2)In every case where such transfer is to be made by public auction, a notice with full particulars of the property to be transferred shall be published -(a)in the District Gazette and in one or two prominent local Tamil newspapers, circulated within the jurisdiction of the village panchayat, if the consideration for the transfer exceeds ten thousand rupees;(b)in the manner specified in clause (b) of sub-rule (1); and(c)by tom-tom in suitable places.
