523. Publication of bye-laws, notices, orders, etc.
- [(1) Every bye-law, order, notice or other document directed to be published under this Act shall, unless a different method be specified by this Act or by the Municipality, be written in or translated into the language of the locality and deposited at the office of the Municipality and a copy shall be pasted up in a conspicuous position at such office and such other places as the Council may direct and a publicity that such copy has been so pasted up and that the original is open to inspection at the office of the Municipality shall be made in the municipal area in such manner as the Council may direct.(2)[ Every bye-law, order, notice or other document referred to under sub-section (1) shall after its publication, be reported to each Ward Committee or Ward Sabha, as the case may be, in its next meeting by the Convenor.] [Renumbered by Act 14 of 1999, w.e.f. 24-3-1999.]
