Section 18(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)As soon as may be after the publication of a notification under sub-section (1), the authorised officer shall-(a)cause to be published in every village or town in which any part of the land specified in such notification is situated a proclamation containing the terms of the notification;(b)cause a copy of the notification to be served on the persons concerned, the creditors, persons whose names appear in the final statement published under section 12 or 14 and such other persons as may be specified in the rules made by the Government.
