Section 21 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
21. Manner of publication of proclamation under section 18(2)(a).
- The proclamation referred to in section 18(2)(a) shall be published in English and Tamil and also in any other language of the local area, in the following manner, namely:-(i)affixture in the village chavadi in the village or town, or if there is no village chavadi, in some other conspicuous place in the village or town, in which any part of the land specified in the notification under section 18(1) is situated;(ii)beat of tom-tom in the said village or town;(iii)affixture on the notice board of the office of the panchayat or municipality in which any part of the land specified in the notification under section 18(1) is situated; and(iv)affixture on the notice board of the office of the Tahsildar of the taluk concerned and of the office of the authorized officer concerned and also of the office of the panchayat union council of the panchayat development block in which the land specified in the notification under section 18 (1) is situated.
