Section 361 in Haryana Municipal Corporation Act, 1994
361. Newspaper in which advertisement of notices to be published.
- Whenever it is provided by this Act or any bye-law made thereunder that notice shall be given by advertisement in local newspaper or that a notification or information shall be published in local newspaper, such notice, notification or information shall be inserted if practicable, in at least two newspapers in such languages as the Corporation may from time to time specify in this behalf :Provided that if the Corporation publishes a Municipal journal a publication in that journal shall be deemed to be a publication in a newspaper of the language in which the said journal may be published.
