Section 2 in Exchange, Sales, Etc., of Inam Lands Rules
2.
Notice of the particulars relating to the proposal for the exchange, sale or mortgage or lease for a term exceeding five years, of the whole or any portion of any inam granted for the support or maintenance of a religious institution or for the performance of a charity or service connected therewith or any other religious charity and made, confirmed or recognised by the Government shall be published,-(i)in the language of the locality in a daily newspaper in circulation in the locality where the math or temple concerned is situate:Provided that where the value of the property involved in the proposed transaction is less than Rs. 300, the requirement of publication of the notice in a daily newspaper may be dispensed with at the discretion of the Government, and(ii)by affixture-(a)on the notice board or the front door of the math or temple concerned;(b)on the notice board of the office of the municipal council including the Corporation of [Chennai] [Substituted for the word 'Madras' by 'the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or village chavadi in the village or villages in which the property proposed to be dealt with is situate, and if there is no village chavadi in a conspicuous place in the said village, or villages and on the notice board of the Panchayat; and(c)on the notice board of the offices of the Commissioner and of the Assistant Commissioner having jurisdiction over the area in which the math or temple concerned is situate.(iii)by beat of tom tom in a busy central place in the locality in which the property is situate.
