Section 28(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(3)The fact of deposit shall also be published on the notice board of the taluk office of the taluk, in which the inam estate is situated and also in the headquarters village of the inam estate by affixing a copy of the notice in the village chavadi or in some other conspicuous place in the village and also by beat of tomtom.
