Section 7(3) in Enfranchisement of Devadasi Inams Rules
(3)Such notice shall also be published -(a)on the notice boards of the offices of the Assistant Commissioner, the Tahsildar of the taluk concerned and the District Collector;(b)on the notice board or the front door of the temple concerned;(c)on the notice board of the office of the Municipal Council concerned 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).] or the village chavadi, as the case may be, and, if there is no village chavadi, affixed in some other public place in the village in which the temple concerned is situate;(d)in another conspicuous place in the locality which may be selected by the District Collector in his discretion.The notice shall also be published in the District Gazette, if the temple is situated in the mofussil or in the Tamil Nadu Government Gazette, if it is 1 in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].
