Section 465(1) in The Mumbai Municipal Corporation Act, 1888
(1)No by-law shall be finally approved by the corporation, unless notice of the intention of the corporation to take the same into their consideration has been given by advertisement in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Order in Council.] and in the local newspapers six weeks at least before the day of the meeting at which the corporation finally consider such by-law.
