Section 24(b) in The Bombay General Clauses Act, 1904
(b)the publication shall be made in such manner as that authority deems to be sufficient or, if the condition with respect to previous publication so requires, in such manner as the [Central Government, or as the case may be, the [State] [The words 'Central Government, or as the case may be, the Provincial Government' were substituted for the words 'Local Government', by the Maharashtra Adaptation of Laws (State and Concurrent Subject) Order, 1960..] Government] prescribes;
