Section 551 in The Calcutta Municipal Corporation Act, 1980
551. Public notices how to be made known. -
Every public notice given under this Act or the rules or the regulations made thereunder shall be in writing under the signature of the Municipal Commissioner or any other officer of the Corporation authorised in this behalf by the Municipal Commissioner, and shall be widely made known in the locality to be affected thereby the affixing copies thereof in conspicuous public places within such 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 Municipal Commissioner may think fit.
