Section 6 in Exchange, Sales, Etc., of Inam Lands Rules
6.
After the final orders of the Government on a proposal, another notice shall be given before actually executing the decision. [A copy of the order of the Government sanctioning an exchange, sale or mortgage or lease for a period exceeding five years shall, in addition to being communicated to the trustee and persons having interest, if any, who appeared in the proceedings, be published by affixture-(a)on the notice board of the office of the Commissioner and the Assistant Commissioner having jurisdiction over the area in which the religious institution concerned is situate;(b)on the notice board or the front door of the religious institution concerned;(c)on the notice board of the office of the municipal council or the Corporation of [Chennai] or the village chavadi and, if there is no village chavadi, in some other public place in the village in which the religious institution concerned is situate and on the notice board of the Panchayat Board;(d)in a newspaper of the language of the locality where the religious institution is situate:Provided that where the value of the property involved is less than Rs. 300, the requirement of publication may be dispensed with at the discretion of the Government; and(e)where the religious institution is in one village, and the property to be exchanged, sold or mortgaged or leased for a period exceeding five years is in another village, a copy of the order of the Government shall be affixed on the notice board of the village chavadi of the village in which the property is situate and, if there is no village chavadi, in some other public place in the village in question].[Added by Notification No. S.R.O. No. A-235 of 1963 and published on the 20th March 1963.]
