Section 2(26) in Andhra Pradesh Capital Region Development Authority Act, 2014
(26)"notification" means a notification published in the following manner and the word "notified" shall be construed accordingly;(a)in the Andhra Pradesh Gazette or District Gazette;(b)in two daily newspapers circulating in the capital region of which one shall be in Telugu language;(c)in Telugu language in the Gram Panchayat, Municipality or Municipal Corporation, as the case may be and in the offices of the District Collector, the Revenue Divisional Officer, the Tehsildar, the District Registrar and Sub- Registrar;(d)uploaded on the website of the Authority; or(e)in the manner as may be decided by the Authority;
