Section 115(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)Where a decree is for the delivery of any immovable property in the occupancy of a tenant or other person entitled to occupy the same and not bound by the decision, award or order to relinquish such occupancy, such Registrar shall order delivery to be made by affixing a copy of the warrant in some conspicuous place on the property and proclaiming to the occupant by beat of drum or other customary mode, at some place on, or adjacent to, such property and at such other place as such Registrar may consider necessary, the substance of the decision, award, or order in regard to the property'.
