Section 12(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(2)The draft statement under section 10(1) shall be published in the following manner, namely:-(i)publication in the [Fort St. George Gazette;] [Now, the Tamil Nadu Government Gazette.](ii)publication in the District Gazette of the district in which the land included in the draft statement is situated;(iii)affixture on the notice board of the office of the authorized officer within whose jurisdiction the land included in the draft statement is situated;(iv)affixture on the notice board of the office of the Tahsildar of the taluk and the Panchayat Union Council of the Panchayat Development Block in which the land included in the draft statement is situated;(v)affixture in the village chavadi or, if there is no village chavadi, in some other conspicuous place in the revenue village in which the land included in the draft statement is situated; and(vi)in a case where the land included in the draft statement is situated within a panchayat or municipality, by affixture on the notice board of the office of the panchayat or municipality, as the case maybe.
