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State of Punjab - Section

Section 538 in The Punjab Municipal Act, 1999

538. Newspapers in which advertisements or notices to be published.

(1)Whenever it is provided by or under this Act or the rules or the regulations made thereunder that notice shall be given by advertisement in local newspapers or a notification or information shall be published in local newspapers, such notice, notification or information shall be published in at least two newspapers of which one shall be in the regional language.
(2)For the purposes of sub-section (1), a local newspaper shall be a newspaper which is published daily, either from a place within the State or from the Union Territory of Chandigarh, and is amongst three newspapers having maximum circulation in the State as certified by the Director, Public Relations, Punjab, from year to year.Evidence