Section 439 — 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 1 [ 2 [the Corporation]] may from time to time specify in this behalf: Provided that if 1 [ 2 [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.

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