Section 3 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
3. Publication of notification regarding vesting of minor inams, etc., in Government.
- As soon as may be after the publication of the notification under sub-section (4) of section 1 in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.], the Assistant Settlement Officer shall cause to be published in the village concerned a copy of the notification as so published, together with the following particulars, namely : -(1)Name of the district.(2)Name of the taluk.(3)Name of the village.(4)Description of the minor inam with T.D.N., if any.(5)Survey number, extent and classification.(6)Name of the inamdar or occupant, if known.
