Section 66 in Assam Town and Country Planning Act, 1959
66. Method of giving public notice.
- Subject to the provision of this Act, every public notice required under this Act shall be deemed to have been given if it is published in some local newspaper (if any) or a paper of general circulation in the area and posted upon a notice board to be exhibited for public information at the building in which the meetings of the Local Authority are ordinarily held or by publishing it in official Gazette.
