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State of Jharkhand - Section

Section 493 in Jharkhand Municipal Act, 2011

493. Notices etc., to fix reasonable time.

- Where any notice, bill, order, or requisition, issued or made under this Act or the rules or the regulations made thereunder, requires anything to be done, for the doing of which no time is fixed in this Act or the rules or the regulations made thereunder, such notice, bill, order or requisition shall specify a reasonable time for doing the same.