Section 15 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
15. Public notices how to be made known.
- Every public notice given under this Act or any rule made thereunder shall be in writing over the signature of the officer concerned and shall be widely made known in the locality to be affected, thereby affixing copies thereof in conspicuous public places, within the said locality, or by publishing the same by beat of drum or by advertisement in a local news paper, or by any two or more of these means, and by other means that the officer may think fit.
