(4)The Divisional Commissioner shall send, not less than seven clear days before the date of the meeting, a notice of such meeting and of the date and the time appointed therefor to every Councillor excepting the nominated Councillors at his place of residence and shall at the same time cause such notice to be published in such manner as the Divisional Commissioner may deem fit and, thereupon, every member shall be deemed to have received the notice.
