Section 47 in The Maharashtra Water Conservation Corporation Act, 2000
47. Public notice to be made known.
- Every public notice given under this Act or any rule or regulation made thereunder shall be in writing and under the signature of the officer concerned, and shall be widely made known in the locality or in the farms or estates to be affected thereby, by affixing copies thereof in conspicuous public places, within the said locality or the said farms or estates or by publishing the same by beat of drum or by any other means that the officer may think fit.
