Section 2 in Manner of Publication of the List of Religious Institutions (Other than Maths or Specific Endowments Attached Thereto) Rules
2.
The list of religious institutions prepared by the Commissioner under section 46 shall be published -(i)on the notice board of the office of the Commissioner;(ii)on the notice boards of the offices of the [Joint Commissioner, Deputy Commissioner and Assistant Commissioners] [Substituted by G.O. Ms. No. 275, C.T. & R.E., dated 16th July 1997.] concerned having jurisdiction over the area in which the temple included in the list is situate or the temple to which the specific endowment included in the list is attached is situate;(iii)on the notice board or front door of the temple included in the list of the temple to which the specific endowment included in the list is attached;(iv)in the District Gazette; and(v)in the [Tamil Nadu Government Gazette] [Substituted for the words 'Fort St. George Gazette' by G.O. Ms. No. 275, C.T. & R.E., dated 16th July 1997.].
