Section 326(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Such a general or public notice may also be published in addition in any of the following manners:-(a)by putting up such notice at such prominent places within the municipal area or if such notice pertains to any locality in the municipal area only then such prominent places within that locality as the Council may from time to time select;(b)by publishing such notice in such newspapers circulating within the municipal area as the Council may from time to time approve;(b1)[ by any other mode, including electronic media as the Chief Officer may think fit; or] [Clause (b-1) was inserted by Maharashtra 10 of 2010, Section 109, (w.e.f. 1-6-2010).](c)by beat of drum or any other customary mode of publicity within the municipal area.
