(3)The information specified in Sub-section (2) may be published by at least two modes, as the Municipality deems fit, such as affixing it on the notice board of the Municipality or publishing it in the newspaper in regional language having wide circulation in the concerned municipal area or by posting in internet or by public announcement or by any other mode, as may be prescribed.]Chapter-XXVI Liabilities and Disabilities of [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], Vice-Chairperson, [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillors and Servants of The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
