Section 6(3) in The Bombay City Land Revenue Assessment Rules, 1989
(3)The other manner of publishing standard rates of assessment shall be as follows, namely. -(a)Copies of the notification fixing the standard rates of assessment fixed for different revenue divisions together with a notice informing all concerned about the date or dates on which the said rates shall be brought into force, shall be affixed on the notice board in the officer of the Collector.The rates and the notice shall also be published in local newspaper of which one shall be in the English and the other shall be in the Marathi language.(b)Such notice shall be published in the Newspaper at least sixty days before the date fixed for bringing these rates into force.
