Section 8 in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000
8. Public Notice.
- Every notice which the Act requires or empowers a Market Committee to give or to serve either as a public notice or generally or by provision which do not expressly require notice to be given to individuals therein specified, shall be deemed to have been sufficiently given or served if a copy thereof is put up in notice board of the Market Committee Office during such period or is published in such local news papers or in such other manner as the Market Committee may in this behalf direct.
