Section 6 in The Chhattisgarh Municipalities Act, 1961
6. Procedure for publication of notifications.
- Every notification under Section 5 [or Section 5-A] [Inserted by M.P. Act. No. 17 of 1994.] shall be published in the Official Gazette and in at least one Hindi newspaper having circulation in the area to which it relates and also by pasting a copy thereof-(a)in a conspicuous place in the office of the Collector;(b)in a conspicuous place in the office of the Municipality, if any, affected by the notification; and(c)in such conspicuous place in the area affected by the notification as the Collector may deem fit.
