Section 6 in The Urban Land (Ceiling And Regulation) Rules, 1976
6. Manner of publication of notification giving particulars of vacant lands.
- The notification under sub-section (1) of Section 10 shall be published for the information of the general public, in addition to the publication to be made in the Official Gazette of the State concerned, also in the following manner, namely:-(a)by affixing copies of the notification in a conspicuous place in the office of the competent authority; and(b)by publishing the same in two newspapers having circulation in the locality where the vacant lands are situated :Provided that at least one of the newspapers in which the notification is published shall be in the language generally spoken by the people in the locality where the vacant lands are situated.
