Section 20(3) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(3)The fact of such deposit shall also be published on the notice board of the Taluk Office of the taluk, in which the janmam estate is situated and also in the headquarters village of the janmam estate by affixing a copy of the notice in the village chavadi or in some other conspicuous public place in the village and also by beat of tom-tom.
