Section 19(4) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013
(4)Every declaration referred to in sub-section (1) shall be published in the following manner, namely: -(a)in the Official Gazette;(b)in two daily newspapers being circulated in the locality, of such area of which one shall be in the regional language;(c)in the local language in the Panchayat, Municipality or Municipal Corporation, as the case may be, and in the offices of the District Collector, the Sub-Divisional Magistrate and the Tehsil;(d)uploaded on the website of the appropriate Government;(e)in the affected areas, in such manner as may be prescribed.
