Section 460 in The Coimbatore City Municipal Corporation Act, 1981
460. Publication of order, notice or other document.
- Every order, notice or other document directed to be published under this Act or any rule, by-law or regulation made under it, shall, unless a different method is prescribed by this Act or by the council or the standing committee, as the case may be, be translated into Tamil, and deposited in the office of the corporation and copies thereof in Tamil and in English shall be affixed in a conspicuous position at such office and at such other places as the council or the standing committee, as the case may be, may direct; and a public proclamation shall be made by beat of drum in the locality affected or by advertisement in the local newspapers that such copies have been so affixed and that the originals are open to inspection at the office of the corporation.
