Section 21 in The Jammu and Kashmir State Town Planning Act, 1963
21. Public notice how to be made known.
- Every public notice under this Act shall be in writing over the signature of the prescribed officer and shall be widely made known in the locality to be affected thereby by affixing copies thereof in conspicuous public places within the said locality, or by publishing the same by beat of drum or by advertisement in local newspapers or by any two or more of these means, and by any other means that the prescribed officer may think fit.
