A copy of the notice shall be [published] [Substituted for the words 'published by affixture' by G. O. Ms. No. 3347, Revenue, dated the 23rd November, 1963.]-(i)by affixture-(a)on the notice board or the front door of the religious institution concerned;(b)on the notice board of the offices of the Assistant Commissioner and of the Deputy Commissioner and of the Joint Commissioner having jurisdiction over the area in which the religious institution is situate and of the office of the Commissioner;(c)on the notice board of the office of the Panchayat Union, Municipal Council or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] in respect of an institution within the jurisdiction of a panchayat, a Municipal Council or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as the case may be; and(d)if the religious institution is in a village, in the village chavadi and if there is no village chavadi, in some other public place in the village in which the religious institution is situate or in any other conspicuous place in that locality in which the religious institution is situate;(ii)by beat of tom in the village where the religious institution is situate:Provided that where the proposal relates to a specific endowment, the properties pertaining to which are not situate within the limits of the Corporation of Chennai or the Municipality or the village in which the math or temple to which the specific endowment is attached is situate, the notice shall be published in the manner aforesaid also in the place or places where the properties pertaining to the specific endowments are situate.The publication of the notice in the manner aforesaid shall be deemed to be sufficient intimation to persons having interest.
