Section 326 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
326. Publication of public and general notices.
(1)Every general or public notice which by or under this Act, a Council or any municipal authority or officer is required or empowered to publish shall, in addition to any other procedure for its publication laid down by or under this Act, be published by putting up such notice on the municipal notice board.(2)Such a general or public notice may also be published in addition in any of the following manners:-(a)by putting up such notice at such prominent places within the municipal area or if such notice pertains to any locality in the municipal area only then such prominent places within that locality as the Council may from time to time select;(b)by publishing such notice in such newspapers circulating within the municipal area as the Council may from time to time approve;(b1)[ by any other mode, including electronic media as the Chief Officer may think fit; or] [Clause (b-1) was inserted by Maharashtra 10 of 2010, Section 109, (w.e.f. 1-6-2010).](c)by beat of drum or any other customary mode of publicity within the municipal area.(3)If, by or under this Act, the notice is required to be published in the manner specified in clause (b) of sub-section (2), and if in the opinion of the authority publishing such notice it is not practicable to publish the full text of the notice having regard to the cost of such publication, it shall be deemed to be sufficient compliance with clause (b) of sub-section (2) if such notice is placed on the municipal notice board and if a list of such notice is published in the newspapers approved under clause (b) of sub-section (2) together with an announcement that the full text of the notice has been placed on the municipal notice board.(4)The provisions of this section shall apply to any proclamation, order or other instrument which the Council or any municipal authority or officer is required or, empowered to publish for general information of the residents of the municipal area.
