Section 117 in West Bengal Town and Country (Planning and Development) Act, 1979
117. Public notice how to be made known.
-Every public notice given under this Act or rules or regulations made thereunder shall be in writing over the signature of such officer who may be authorised in this behalf by any Planning Authority or Development Authority and shall be widely made known in the locality to be affected thereby, by affixing copies thereof in conspicuous public places within the said locality, or by proclaiming the same by beat of drum or by advertisement in a local newspaper and by such other means which the concerned authority thinks fit.
