Section 17 in Tamil Nadu Groundwater (Development and Management) Act, 2003
17. Publication of notification.
- Every notification under this Act shall be in such form as may be prescribed and shall be published, -(a)in the Tamil Nadu Government Gazette and in at least one local daily newspaper in the notified area;(b)by proclaiming the contents of the notification by beat of drums or by means of public address systems in the notified area;(c)by displaying a copy of the notification on the notice board of the public offices of the Revenue and Public Works Departments.
