Section 15(3) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(3)give wide publicity to the draft Rehabilitation and Resettlement Scheme in the affected areas through publication in,-(a)the Official Gazette;(b)two daily news papers having wide circulation in the locality;(c)the local language in the Panchayat, Municipality, Corporation as the case may be, and in the offices of the Village Administrative Officer/Revenue Inspector, Tahsildar, Revenue Divisional Officer, Collector and the Commissioner.(d)the website of the appropriate [Government] [Notified vide G.O. Ms. No. 299 Rev & DM Department dated 20-9-2017].(e)its offices in the affected areas, by affixing a public notice.
