Section 306(5) in Karnataka Panchayat Raj Act, 1993
(5)Whenever in any notice or other document served under this Act or the rules, regulations , bye-laws or order made thereunder, a period is fixed within which any tax or other sum is to be paid or any work executed or anything provided such period shall, in the absence of any provision to the contrary in this Act, or the said rules, regulations, bye-laws or orders thereunder, be calculated from the date of such service.
