Section 20(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(1)As soon as may be after any amount is deposited under sections 31 and 40 in the office of the Tribunal, the Director of Settlements shall publish the fact of such deposit in the Tamil Nadu Government Gazette, with particulars of the amount is deposited, the date of deposit and name of the janmam estate to which it relates.
