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State of West Bengal - Section

Section 163 in The Calcutta Improvement Act, 1911

163. Public Notices how to be made known. -

Every public notice given under this Act or any rule made hereunder shall be in writing over the signature of the Chairman,and shall be widely made known in the locality to be affected thereby, by affixing copies thereof in conspicuous public places within the said locality, or by publishing the same by beat of drum or by advertisement in local newspapers, or by any two or more of these means, and by any other means that the Chairman may think fit.