- Subject to the provision of this Act or of any rule, regulation or bye-law, in every case where public notice is to be given by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], such notice shall be deemed to have been given if it is published in some local English or vernacular paper (if any) and posted upon the notice board to be exhibited for public information at the building in which the meetings of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] are ordinarily held.
