Section 106 in The Orissa Development Authorities Act, 1982
106. Public notice how to be made known.
- Every public notice to be given under this Act or the rules or regulations made thereunder shall be in writing over the signature of the Secretary to the Authority or, as the case may be, over the signature of the Valuation Officer and shall be widely made known in the locality to be effected, thereby by affixing copies thereof in conspicuous public places within the said locality or by publishing the same by beat of drum or by advertisement in a local newspaper and by such other means which the Secretary may think fit.
