Section 3(10) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(10)As soon as may be, after the completion of the preparation of the final record of tenancy rights for a village, such final record shall be published in the Tamil Nadu Government Gazette and the record so published shall be called the approved record of tenancy rights. The approved record of tenancy rights shall also be published in the District Gazette of the district in which the village is situated and in such other manner as may be prescribed.
