Section 149(5) in Uttarakhand Panchayati Raj Act, 2016
(5)The State Government may, after previous publication of its intention, rescind any regulation or the prescribed authority may similarly rescind any bye-law, which it has confirmed and, thereupon, the regulation or bye-raw shall cease to have effect.(d)Where any notice issued under any section of this Act or under any rule or bye-laws requires an act to be done, for which no time is fixed by such section or rule or bye-law, the notice shall specify a reasonable time for doing the same; and It shall rest with the court to determine whether the time so specified was a reasonable time within the meaning of this section.(e)(1) Every notice or bill issued or prepared under any section of this Act or under any rule or bye-law shall, unless it is in such section or rule or bye-law otherwise expressly provided, be served or presented -(a)by giving or tendering the notice or bill, or sending it by post, to the person to whom it is addressed, and(b)if such person is not found, then by leaving the notice or bill at his last known place of abode, if within the jurisdiction of the Zila Panchayat or the concerned Kshettra Panchayat , as the case may be, or by giving or tendering notice or bill to some adult male member or servant of his family, or by causing the notice or bill to be fixed on some conspicuous part of the building or land, if any, to which the notice or bill relates.
