Section 352A(2) in The Mumbai Municipal Corporation Act, 1888
(2)Notwithstanding anything contained in this Act, any notice to be given by the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 5(2) dated 13-3-2012.] under section 351 or section 352 shall not be of less duration than 24 hours, and shall be deemed to be duly served if it is affixed in some conspicuous part of the building to which the notice relates and published by proclamation on or near such building accompanied with beat of drum and upon such affixation and publication all persons concerned shall be deemed to have been duly informed of the matters stated therein.
