172. Special provision for cases where bye-laws have not been made under Section 302, clause (iv).
- In any case in which no bye-laws have been made under Section 302. Clause (iv), the Board may within fourteen days of the receipt of the notice required by Section 171. Sub-section (2), require a person who has given such notice to furnish, within one week of the receipt by him of the requisition, information on all or any of the matters as to the matters as to which bye-laws might have been made, and ill such case the notice, shall not be valid until such information has been furnished.
