Section 26 in The Orissa Animal Contagious Diseases Act, 1949
26. Time for complying with an enforcement of orders.
- Where by any notice, requisition or order under this Act or under any notification or rule issued thereunder, any person is required to take any measures or to do anything in respect of any property owned or occupied by him or in his charge a reasonable time shall be specified in such notice, requisition, order, notification or rule within which such measures shall be taken or such thing shall be done, as the case may be.
