Section 21(iv) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(iv)affixture on the notice board of the office of the Tahsildar of the taluk concerned and of the office of the authorized officer concerned and also of the office of the panchayat union council of the panchayat development block in which the land specified in the notification under section 18 (1) is situated.
