Section 32 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
32. Public Notice how to be made known.
- Every public notice given under this Act or rules or standing orders made there under shall be in writing and shall be widely made known in the locality to be affected thereby affixing copies thereof in conspicuous public places within the said locality, by publishing it in the official web portal of the Authority or Commission, and by advertisement in one or more local newspapers.
