Section 18(2)(b) in Management and Preservation of Properties of Religious Institutions Rules

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State of Tamilnadu - Subsection

Section 18(2)(b) in Management and Preservation of Properties of Religious Institutions Rules

(b)by publication of notice in the form shown in Annexure-II in the language of the locality, by affixture -

(i)on the notice board of the Panchayat Office or if there be no panchayat, of the village chavadi; and

(ii)on the notice board of the office of the Assistant Commissioner having jurisdiction over the area in which the institution is situate.