Section 87 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
87. Public notice how to be made known.
- Every public notice given under this Act, or any rule or regulation or bye-law made thereunder shall be in writing over the signature of the Housing Commissioner or any officer or servant of the Board duly authorised by him in writing in that behalf and shall be widely made known in the locality to be effected thereby, by affixing copies thereof in conspicuous public places within the locality or by publishing the same by beat of drum or by advertisement in leading daily newspapers or by any two or more of these means, and by any other means that the Housing Commissioner may think fit. Every such notice shall also be published by affixure in the notice board of the Board's office or sub-office.
