Section 25 in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
25. Public Notices how to be made known -
Every public notice given under this Act or any rule or regulation made thereunder shall be in writing and under the signature of the officer concerned and shall be widely made known in the locality or in the properties or areas to be affected thereby affixing copies thereof in conspicuous public places, within the said locality or the said properties or areas or by publishing the same by beat of drum or by any other means that the officer may think fit. Public notice may be through print media, digital media or publishing on official website of the Corporation.
