Section 160(2) in The Mumbai Municipal Corporation Act, 1888
(2)Such public notice shall be given by advertisement in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and in the local newspapers, and also by posting placards in conspicuous places throughout the ward [or by any other mode including electronic media as the Commissioner may think fit] [These words were added by Maharashtra 11 of 2009, Section 19, dated 13-4-2009 (w.e.f. 1-4-2010).].
