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[Cites 0, Cited by 10] [Entire Act]

State of Uttar Pradesh - Section

Section 45 in U.P. Urban Planning and Development Act, 1973

45. Notices, etc., to flx reasonable time.

- Where any notice order or other document issued or made under this Act or any rule or regulation made there under requires anything to be done for the doing of which no time is fixed in this Act or regulation, the notice, order or other document shall specify a reasonable time for doing the same.