Section 28(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(2)As soon as any amount is withdrawn by the Tribunal from its personal depositor other account and deposited in the District Court having jurisdiction under sub-section (1) of section 35, the Tribunal shall publish the fact of such deposit in the District Gazette concerned in Form No. 19. The Tribunal shall also cause a copy of the notification. Form 18 to be affixed to the notice board of its office. It shall also send copies of the notification to the District Judge, the Settlement Officer, the District Collector and the Tahsildar, who shall cause them to be affixed to the notice boards of their respective offices, and send certificates of such publication to the Tribunal.
