Section 8 in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
8. Other manner of publishing standard rates of assessment.
- Copies of notification fixing the standard rates fixed for different revenue division together with a notice informing all concerned about the date or dates on which the said rates are to be brought into force, shall be affixed on the Notice Board of the Office of the Collector. The rates and the notice shall also be given publicity through the local English and other newspapers in Marathi or any regional language circulating in the locality.Such notice shall be published in the newspapers at least sixty days before the date fixed for bringing these rates into force.
