Section 16(4) in Kerala Land Assignment Rules, 1964
(4)[ The Notice shall be published by affixture in a conspicuous place in the land concerned and also in the village, Panchayats and Taluk offices and, such publication shall be deemed to be legal and sufficient for purposes of these rules.] [Substituted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.]
