Section 7(b) in Telangana General Clauses Act, 1891
(b)the publication shall be made in such manner as that authority deems to be sufficient, or, if the condition with respect to previous publication so requires, in such manner as the [Central Government or, as the case may be, the [State] [These words were substituted for the word 'Government' by the Adaptation of Laws Order, 1937.] Government] prescribes;
