41. Publication of the notice in a municipal area.
- The Chairman of each municipality shall cause a copy of the extract to him under Clause (b) of Rule 40 to be conspicuously affixed at the central office of the municipality fora period of not less than seven days expiring before the 14th November and shall send to each member of each ward committee (if any) not later than the 5th November, a copy of so much of the extract as relates to shops situated in his ward.
