Section 228 in The Howrah Municipal Corporation Act, 1980
228. [ Notices etc. to fix reasonable time. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
- 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.]
