Section 38(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(2)Any notice or order which is intended for publication for a general information shall, in addition to the special mode of publication prescribed in these rules, also be published by affixture in the village chavadi of the village in which the minor inam situates and, if there is no village chavadi, in any conspicuous public place in the village and by announcing the fact of such publication by the place and date of publication and the said date shall be certify to the place and date of publication and the said date shall be deemed to be the date of communication of the notice or order, as the case may be, to the parties concerned.
