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State of Uttar Pradesh - Section

Section 6 in Bhadohi Industrial Development Area (Preparation and Finalisation of Plan) Regulations, 2003

6. Mode of publication of the public notice.

- Every public notice mentioned in Regulation 5 shall be in writing under the signature of the Chief Executive Officer and shall be widely published in the locality to be affected thereby affixing copies thereof at conspicuous public places within the said locality or by publishing the same by beat of drums or by advertisements in a newspaper having wide circulation in the locality. This publication shall be by two or more of these means which the Chief Executive Officer of the Authority may think fit.