Section 60A(2) in The Maharashtra Municipal Corporations Act, 1949
(2)The manner of disclosure of information shall include the publication of the information -(i)in Newspapers;(ii)on Internet;(iii)on Notice boards of the Corporation at its Head Office as well as Ward Offices;(iv)by such other mode, as, may prescribed:Provided that, the information shall be disclosed in the language in which it is available with the Corporation.
