Section 229 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
229. Public and general notices how to be published.
- Every notice which this Act requires or empowers a Zilla Parishad or the Chief Executive Officer to give or to serve either as a public notice, or generally, or by provisions which do not expressly require notice to be given to individuals therein specified, shall be deemed to have sufficiently given or served if a copy thereof is put up in such conspicuous part of the Zilla Parishad office during such period and in such other public buildings and places or is published in such local papers or in such other manner as the Zilla Parishad in bye-laws in this behalf directs.
