Section 54(1) in Tamil Nadu State Housing Board Act, 1961
(1)Whenever the Board or the Government sanction a housing or improvement scheme, it shall be announced by notification:Provided that whenever the Board sanctions a scheme with modifications, if any, it shall cause notice to that effect to be published weekly for two consecutive weeks in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] and in two leading daily newspapers in the State.
