Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH MUNICIPALITIES (PUBLICATION OF NOTICE) RULES, 1967 CONTENTS 1. . 2. . ANDHRA PRADESH MUNICIPALITIES (PUBLICATION OF NOTICE) RULES, 1967 In exercise of the powers conferred by Clause (a) of sub-section (2) of Section 326 read with sub-section (2) of Section 305, of the Andhra Pradesh Municipalities Act, 1965 (Act 6 of 1965), the Governor of Andhra Pradesh hereby makes the following rules prescribing the manner of publication of notice under Section 305, the same having been previously published at page 14 of Rules Supplement to Part-1 of the Andhra Pradesh Gazette dated 9th February, 1967, as required by Clauses (a) and (b) of sub-section (2) of Section 327 of the said Act. 1. . :- These rules may be called the Andhra Pradesh Municipalities (Publication of Notice) Rules, 1967 2. . :- Every notice contemplated in sub-section (2) of Section 305 shall be in the appended to these rules and it shall be published. (a) in the District Gazette and, if there is not District Gazette, in the Andhra Pradesh Gazette, and in one newspaper published in the main language of the District having circulation in the Municipality; (b) by affixing a copy of notice on the notice board of the Municipal Office and at such places within the Municipal limits, as may be decided by the Council: (c) by beat of drum;and (d) by announcement through the municipal wire broad casting system wherever such system is in operation: