Section 32(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(2)Any notice or order, which is intended for publication for general information shall, in addition to the special modes of publication prescribed in these rules, also be published, by affixture in the village chavadi of the village, in which the land is situated or if there is no village chavadi in any conspicuous public place in the village and by announcing the fact of such publication by beat of tom-tom in the village. The village officer shall certify to the place and date of publication and the said date shall be deemed to be date of communication of the notice or order, as the case may be, to the parties concerned.
