Section 3(3) in The Punjab New Mandi Townships (Development and Regulation) Rules, 1960
(3)The notice in Form 'A' shall be published by affixing a copy thereof at the office of the Administrator and at such conspicuous places in the locality, in which the property to be sold is situate, as the Administrator may think fit. The notice shall also be published in one of the newspapers having circulation in that locality.
