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Greater Bengaluru City Corporation -

Section 349 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

349. under this Act shall be published in the official Gazette, in English and in Kannada.

Publication of order, notice or other documents.- Every order, notice orother documents, directed to be published under this Act or any rule, bye-law orregulation made under it shall unless a different method is prescribed by this Act or bythe corporation or the standing committee, as the case may be, be translated intoKannada and deposited in the office of the corporation and copies thereof in English andin Kannada shall be pasted in a conspicuous position at such office and on website ofthe Corporation and at such other places as the corporation or standing committee, asthe case may be, may direct; and a public proclamation shall be made by beat of drum inthe locality affected or by advertisement in the local newspapers that such copies havebeen so pasted and that the originals are open to inspection at the office of the