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438. Newspaper in which advertisements or notices to be published. Whenever it is provided by this Act or any bye-law made thereunder that notice shall be given by advertisement in local newspapers, or that a notification or information shall be published in local newspapers, such notice, notification or information shall be inserted, if practicable, in at least three newspapers in such languages as the Corporation may from time to time specify in this behalf: Provided that if the Corporation publishers a municipal journal, a publication in that journal shall be deemed to be a publication in a newspaper of the language in which the said journal may be published. 1. The words and brackets ", the General Manager (Electricity)" omitted by Act 67 of 1993, s. 104 (w.e.f. 1-10-1993). 2. The words and brackets "or the General Manager (Transport)" omitted by Act 71 of 1971, s. 7(b) and the Second Schedule (w.e.f. 3-11-1971). 3. Subs. by Act 67 of 1993, s. 105, for certain words (w.e.f. 1-10-1993). 4. Subs. by s. 105, ibid., for "appropriate municipal authority" (w.e.f. 1-10-1993).    |
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