Section 9 in The Tamil Nadu Agricultural Lands Record of Tenancy Rights Rules, 1969
9. Publication of the approved record.
- The approved record of tenancy right shall, besides being published in the Fort St. George Gazette and the District Gazette be published in the following manner namely:-(a)by affixture in the village chavadi or other public place in the village;(b)by affixture on the notice board of the village or town panchayat; and(c)by affixture on the notice board of the Office of the Record Officer;
