Section 661 in The Orissa Municipal Corporation Act, 2003
661. Public notices how to be made known.
- Whenever it is provided by this Act that public notice shall or may be given on anything, such public notice shall be in writing under the signature of the Commissioner or of a Corporation officer empowered under Section 30 to give the same, and shall be given wide publicity in the locality to. be affected thereby affixing copies there of in conspicuous public places within the said locality, or by publishing the same by beat of drum or by advertisement in the local newspapers or by any two or more of these means that he may think fit.
