Section 4(iii) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(iii)by affixture on the notice boards of the offices of the District 1 Revenue Officer, Revenue Divisional Officer, assigning authority and Tahsildar concerned and of the office of the Panchayat Union Council, Panchayat or Municipality, within the jurisdiction of which the land is situated.
