Section 14(1) in The Hyderabad Court of Wards Act, 1350 F
(1)The Government may, for the purpose of publication of the Firman of H.E.H., order and notification under sections 12 and 13, prescribe generally any other manner in addition to the [Official Gazette] [Substituted by A.O., 1956.]. In view of any special case, the Government may in addition to the prescribed mode determine any other special manner.
