Section 429(a) in The Chhattisgarh Municipal Corporation Act, 1956
(a)a notice of the intention of the Corporation to take such bye-law into consideration shall be given continuously for two days in such two daily newspapers which are in the approved list of Government for advertisement purpose having circulation in the area to which it relates and a copy thereof shall be affixed in a conspicuous place in the office of the Collector, in the office of the Municipal Corporation, and in the area to be affected by such bye-law and announcement of such bye-law shall also be made on loud speaker in such area, at least six weeks before the date on which l he Corporation finally considers such bye-law.
