Section 87A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The Council shall maintain and publish all its record duly catalogued and indexed in a manner, and form which enables the Corporation to disclose the information specified in sub-section (3).(i)in News papers;(ii)on Internet;(iii)on Notice boards of the Council at its Head Office as well as other officers, if any;(iv)by such other mode, as may be prescribed:Provided that, the information shall be disclosed in the language in which it is available with the Council.
