- Any notice required to be published by tine provisions of Section 9-A or sub-section (1) of Section 10-A or Clause (3) of Section 23 and any order required to be published under Section 65, shall be published-(a)in the official Gazette;(b)in at least three issues each of one English and one Vernacular newspaper published in Assam;(c)in two issues of a newspaper (if any) published in the district in which the ward ordinarily resides, or has last resided; and(d)by pasting such notice on the notice boards in the offices of the Collector and of the Judge of the district in which the place named in the notice is situate.
