Section 28(3) in The Electricity (Supply) Act, 1948
(3)[ Every scheme sanctioned under this section shall be published in the Official Gazette and in such local newspapers as the Board or, as the case may be, the Generating Company may consider necessary.] [Substituted by Act 115 of 1976, Section 16, for Sections 28 and 29 (w.r.e.f. 8.10.1976). ]
