Section 122 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
122. Public Notice how to be made known.
- Where any notice, order or other document issued or made under the Act or any rule or regulation made there under requires anything to be done for the doing of which no time is fixed in this Act or rule or regulation made there under, the notice, order or other document shall specify a reasonable time for doing the same.
