(3)A copy, both in English and the Vernacular of the district, of every notification issued under sub-section (1) shall be posted up in a conspicuous to place in the office of the Municipal Board or, in the case of a notification under clause (a) that subsection, in the office of the District Magistrate and in such other public place as the 'Board or the District Magistrate, as the case may be, may direct and public proclamation shall be made by beat of drum through the municipality or local area concerned that such copy has been so posted up, and is open to inspection in such office.
