Section 24A(3) in The Orissa Municipal Corporation Act, 2003
(3)The information specified in sub-section (2) may be published by at least two modes, as the Corporation deems fit, such as affixing it on the notice board of the Corporation or publishing it in the newspaper in regional language having wide circulation in the concerned Corporation area or by posting in internet or by public announcement or by any other mode, as may be prescribed.]
