Section 29(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)As soon as any amount is withdrawn by the Tribunal from its personal deposit or other account and deposited in the District Court having jurisdiction under sub-section (1) of section 45, the Tribunal shall publish the fact of such deposit in the District Gazette concerned in Form No. 11.The Tribunal shall also cause a copy of the notice board of its office. It shall also send a copy of the notification to the District Judge, the Settlement Officer, the District Collector and the Tahsildar, who shall cause it to be affixed on the notice boards of their respective offices and send a certificate of such publication to the Tribunal.
