Section 7 in Enfranchisement of Devadasi Inams Rules
7.
(1)In cases where the statement has been re-presented under clause (a) of rule 6(1) and clause (b) of rule 6(2), a notice for enquiry in Form 'B' annexed to these Rules accompanied by a copy of the statement shall be served in the manner specified in sub-rule (2).(2)Such notice shall be served -(a)on the Commissioner by a copy being sent by registered post; and(b)on the trustee and the devadasi or the inamdar, as the case may be, by delivery of copy to such person or some adult male member of his or her family at his or her family at his or her usual place of residence or to the authorised agent of such persons.(3)Such notice shall also be published -(a)on the notice boards of the offices of the Assistant Commissioner, the Tahsildar of the taluk concerned and the District Collector;(b)on the notice board or the front door of the temple concerned;(c)on the notice board of the office of the Municipal Council concerned or the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the village chavadi, as the case may be, and, if there is no village chavadi, affixed in some other public place in the village in which the temple concerned is situate;(d)in another conspicuous place in the locality which may be selected by the District Collector in his discretion.The notice shall also be published in the District Gazette, if the temple is situated in the mofussil or in the Tamil Nadu Government Gazette, if it is 1 in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].(4)In cases where no statement has been presented under rule 4, the District Collector shall, if he is satisfied that the devadasi inam or other inam requires enfranchisement, cause a notice for enquiry in Form 'C' annexed to these Rules to be served and published in the manner specified, respectively, in sub-rules (2) and (3). The said notice shall be accompanied by a statement in Form "D" annexed to these Rules which shall be prepared by the District Collector from the information available with him.
