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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1)(c) in Enfranchisement of Devadasi Inams Rules

(c)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 the village chavadi and, if there is no village chavadi, in some other public place in the village in which the temple concerned is situate;