Section 56 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
56. Public notice how to be made known.
Every public notice given under this Act or any rules or regulations made there under shall be in writing and under the signature of the officer concerned and shall be widely made known in the locality or in the farms or estates to be affected thereby by affixing copies thereof in conspicuous public place, within the said locality or the said farms or estates, or by publishing the same by beat of drum or by any other means that the officer may think fit.
