Section 63 in Maharashtra Horticulture Development Corporation Act, 1984
63. Notice period for performance.
- Where any notice, order or other document issued or made under this Act, or any rule or regulation made thereunder requires anything to be done for the doing of which no time is fixed in this Act or the rule or regulation, the notice, order or other document shall specify a reasonable period of time for doing the same or complying therewith.
