Section 4 in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
4. Assigning Authority to invite applications for assignment of surplus land.
- The [assigning authority] [The words 'assigning authority' substituted by G.O. Ms. No. 1358, dated the 21st June 1979.] shall invite applications for the assignment of surplus land and, for this purpose, shall publish a notice in Form B in the following manner, namely:-(i)by affixture in the village chavadi or if there is no village chavadi in some other conspicuous public place in the village or town in which the land referred to in the notice is situated;(ii)by beat of tom-tom in the said village or town;(iii)by affixture on the notice boards of the offices of the District 1 Revenue Officer, Revenue Divisional Officer, assigning authority and Tahsildar concerned and of the office of the Panchayat Union Council, Panchayat or Municipality, within the jurisdiction of which the land is situated.
