Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 52 in Arunachal Pradesh Urban and Country Planning Act, 2007

52. Notices etc. to fix reasonable time.

- Where any notice order or other document issued or made under this 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 regulations there under the notice order or other document shall specify a reasonable time for doing the same.