Section 4(3) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(3)The competent authority shall, as soon as may be after the preparation of the register under sub-section (1) and in any case not later than such time as may be prescribed, cause to be published in such manner as may be prescribed,-(i)in the case of revenue village specified in the Schedule, at convenient places in the revenue village itself; and(ii)in relation to other areas, at such places as may be prescribed;an extract from the said register in so far as the entries in the said register relate to the revenue village or to other area concerned.
