Section 142 in Tamil Nadu State Housing Board Act, 1961
142. Public notices how to be made known.
- Every public notice give under this Act or any rule or regulation made thereunder shall be in writing over the signature of the Chairman, and shall be widely made Known in the locality to be affected thereby, by affixing topics thereof in conspicuous public places within the said locality, or by publishing the same by beat of drum or by advertisement in leading daily newspapers, or by any two or more of these means, and by any other means that the Chairman may think fit. Every such notice shall also be published by affixture in the notice board of the Board's office or sub-office.
