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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3)(c) in Enfranchisement of Devadasi Inams Rules

(c)on the notice board of the office of the Municipal Council concerned or 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, as the case may be, and, if there is no village chavadi, affixed in some other public place in the village in which the temple concerned is situate;