Section 384 in Gauhati Municipal Corporation Act, 1971
384. Public Notice how to be made known.
- Every public notice given under this Act or any rule or bye-law made thereunder shall be in writing under the signature of the Commissioner or any municipal employee authorised in this behalf 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 advertisement in local newspapers or by any two or more of there means and by any other means that the appropriate municipal authority may think fit.Notice Etc.
