Section 142 in The Orissa Town Planning and Improvement Trust Act, 1956
142. As to public notices, how to be made known.
- Every public notice given under this Act or any Rule made thereunder shall be in writing over the signature of the Chairman, and shall be widely made known in the locality to be affected thereby, by affixing copies thereof in conspicious public places within the said locality, or by publishing the same by beat of drum or by advertisement in local newspapers, or by any two or more of these means, and by any other means that the Chairman may think fit.
