Section 22(3) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(3)The fact of deposit shall also be published on the notice board of the taluk office of the taluk in which the minor inam is situated and also in the headquarters village of the minor inam by affixing a copy of the notice in the village chavadi or in some other conspicuous place in the village and also by beat of tom tom.
