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State of Tamilnadu - Section

Section 462 in The Madurai City Municipal Corporation Act, 1971

462. Publication in newspapers.

- Whenever it is provided by this Act or by any rule, by-law, or regulation made under it that notice shall be given by advertisement in the local newspapers, or that a notification or any information shall be published in the same, such notice, notification or information shall be inserted in at least one Tamil and one English newspaper, if any, published in the city.