Section 3(5) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(5)As soon as may be after the completion of the preparation of the draft record of tenancy rights for a village, such draft record shall be published in the District Gazette of the district in which the village is situated and in such other manner as may be prescribed. An extract of the entries in the draft record relating to any survey number or sub-division number of the land shall also be served on the landowner, intermediary, if any, and the tenant concerned.
