Section 31(3) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(3)Every notice, order or direction which by or under this Act is to be served as public notice, order or direction or as notice, order or direction which is not required to be served to any individual therein specified shall, save as otherwise expressly provided, be deemed to be sufficiently served if a copy thereof is affixed in such conspicuous part of the office of the competent authority or in such other public place during such period, or is published in such local newspaper or in such other manner, as the competent authority may direct.
