Rules Regarding Publication of Notice Under Section 290
Published vide Notification No. 102-U-18, dated 13-8-1962, M.P. Gazette, Part 2, dated 24-8-1962
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- Definition.- In these rules, "Section"means the section of the Madhya Pradesh Municipalities Act, 1961.
- Manner of publishing notice under sub-section (1) of Section 290.- The notice issued under sub-section (1) of Section 290 shall be published by the Council in the following manner-
(1) by affixing a copy thereof on the notice boards-
(a) in the office of the Collector;
(b) in the office of the Municipal Council.
(2) by affixing copies thereof at any other conspicuous places in the prohibited area.
(3) by beat of drums within the prohibited area.
- Rules shall be general.- These rules shall be general for all municipalities.
