Section 686AA(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The manner of disclosure of information to general public and other stakeholders shall be,-(i)by publishing important information through news papers;(ii)through internet;(iii)by placing the information through the notice boards of the Corporation;(iv)by placing the information through the notice boards of the Ward Committee Offices;(v)through printed material; and(vi)any other mode as may be prescribed.
