Section 11(1) in Enfranchisement of Devadasi Inams Rules
(1)The order of Collector under section 40(2) shall be published by affixture-(a)on the notice boards of the offices of the Assistant Commissioner, the Tahsildar and the District Collector concerned;(b)on the notice board or the front door of the temple concerned;(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;(d)in another conspicuous place in the locality which may be selected by the Collector in his discretion.
