A copy of the order of [Joint Commissioner or the Deputy Commissioner, as the case may be] [Substituted for the words 'The Deputy Commissioner' by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.], shall, in addition to being communicated to the trustee or trustees and to the persons who appeared in the proceedings, be published in the manner laid down in rule 4 for the publication of the notice.The order shall also be published in the District Gazette in the case of a math or temple or specific endowment attached to a math or temple situated in the district or in the Tamil Nadu Government Gazette in the case of a math or temple or specific endowment attached to a math or temple situated 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).] or to specific endowments attached to a math or temple situated in more than one district.
