Section 10 in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001
10. Public notice how to be made known.
- Every public notice given under this Act or rules or regulations made thereunder shall be in writing over the signature of such officer who may be authorised in this behalf by the Planning Authority and shall be widely made known in the locality to be affected thereby affixing copies thereof in conspicuous public places within the said locality and by publishing the same by beat of drum or by advertisement in one or more local newspapers, and by such other means which the officer thinks fit.
