Section 480 in The Mumbai Municipal Corporation Act, 1888
480. Public notices how to be made known.
- Whenever it is provided by this Act that public notice shall or may be given of anything, such public notice shall be in writing under the signature of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 46(i).] or of a municipal officer empowered under section [68 or 68B] [These figures, word and letter were substituted for the figures '68' by Bombay 48 of 1948, Section 46(11).] to give the same and shall be widely made known in the locality to be affected thereby affixing copies thereof in conspicuous public places within the said locality, or by publishing the same by beat of bataki or by advertisement in the local newspapers, or by any two or more of these means and by any other means that he shall think fit.
