Section 4 in Religious Institutions (Lease of Immovable Property) Rules, 1963
4. Auction notice.
(1)The notice of auction of all leases shall be published, at least 15 days before the date fixed for auction, by affixture-(a)on the notice board or, in the case of a specific endowment, on the notice board or front door of the religious institution to which the specific endowment is attached;(b)on the notice board of the office of the Municipal Council 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 Panchayat or the Panchayat Union or the village chavadi in the places where the properties are situate; and(c)on the notice board of the office of the Assistant Commissioner having jurisdiction over the area in which the properties are situate.(2)The executive authority shall also give publicity to the notice in the language of the locality, by circulating or distributing copies thereof or announcing its content by beat of tom tom in the area or by publishing it in a newspaper in the language of the locality having circulation in the area.(3)Where the auction is conducted by the Executive Officer, a copy of the auction notice shall also be sent to the trustees at least 3 days before the date fixed for auction.
