Section 1(5) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(5)The Settlement Officer, Shall, Immediately After The Date Of The Publication Of The Notification Under Sub-Section (4), Publish In The District Gazette, A Copy Of The Notification Under Sub-Section (4) And Shall Also Cause To Be Published In A Conspicuous Place In The Village In Which The Janmam Estate Is Situated A Copy Of The Notification Under Sub-Section (4) Together With Such Particulars As May Be Prescribed.
