Section 15(4) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(4)The Panchayat may dispense with the publication of auction notice in the District Gazette or in the newspapers, in the case of re-auction, during the middle of the lease period arising out of termination of the lease for non-fulfilment of lease conditions.
