Section 226(3) in The Gujarat Municipalities Act, 1963
(3)Public and general notices how to be published. - Every notice which this Act requires or empowers a municipality or any municipal authority' or officer to give or to serve either as a public notice or generally or by provisions which do not expressly require notice to be given to individuals therein specified shall be deemed to have been sufficiently given or served if a copy thereof is put up in such conspicuous part of the municipal office during such period and in such other public buildings or places in each ward and where necessary is published in such local papers or in such other manner, as the municipality in by-laws in this behalf prescribes.
