Section 284(3) in Rajasthan Municipalities Act, 2009
(3)Every notice which this Act or a rule or bye-laws made there- under requires or empowers a Municipality to give or to serve either as a public notice, or generally, or by provisions which do not expressly require notice to be given to individuals therein specified shall be deemed to have been sufficiently given or served if a copy thereof is put up in such conspicuous part of the municipal office during such period and in such other manner as the Municipality may, direct or prescribe by bye-laws.
