Section 12(9) in Tamil Nadu Pawnbrokers Rules, 1943
(9)The auctioneer shall insert in some public newspaper approved by the Collector, [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] in [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City or by the Revenue Divisional Officer elsewhere, an advertisement giving notice of the sale and stating -(a)the pawnbroker's name and place of business;(b)the months in which the pledges were pawned; and(c)the date, hour and place of sale.
