64A. [ Publication of notices. -] [Section 64A first Inserted for Western Bengal, by Bengal Act 1 of 1906. and for Eastern Bengal, by E.B. and A. Act 3 of 1907, then substituted by Bengal Act 6 of 1936.] Any notice required to be published by the provisions of [section 9A or of sub-section (1) of section 10A or clause 3 of section 23 and any order required to be published under section 65] [Words, figures, brackets and letters substituted by Bengal Act 6 of 1936.], shall be published-
(a)[ in the Official Gazette] [Clause (a) substituted by Bengal Act 1 of 1914.] [;] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.](b)in at least three issues each of one English and one Vernacular newspaper published in Calcutta;(c)in two issues of a newspaper (if any) published in the district or Division in which the ward ordinarily resides, or has last resided; and(d)by posting such notice on the notice boards in the offices of the Collector and of the Judge of the district in which the place named in the notice is situate.
