Section 21(2) in The Punjab General Clauses Act, 1898
(2)the publication shall be made in such manner as the authority deems to be sufficient, or if the condition with respect to previous publication so requires, in such manner as the [Government concerned] [Substituted for the words 'Central Government or as the case may be, the Provincial Government' by the Adaptation of Laws Order, 1951.] prescribes;
