Section 17(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(1)As soon as may be, after any amount deposited under sections 26 and 31 in the Office of the Tribunal, the Settlement Officer shall publish the fact of such deposit in the [Fort St. George Gazette,] [Now Tamil Nadu Government Gazette.] with particulars of the amount deposited, the date of deposit and the leasehold to which it relates.
