Section 364 in Jammu and Kashmir Municipal Corporation Act, 2000
364. Public notices how to be made know.
- Every public notice given under this Act or any bye-law made thereunder, shall be in writing under the signature of the Commissioner or of any Corporation Officer authorized by him in this behalf 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 or by beat or drum or by advertisement in local newspaper or by any two or more of these means, and by any other means that the appropriate municipal authority may think fit.
