Section 57 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
57. Notice period for performance.
Where any notice, order or other document issued or made under this Act or any rules or regulations made there under requires anything to be done for the, doing of which no time is fixed in this Act or the rules or regulations, the notice, order or other document shall specify a reasonable period of time for doing the same or complying therewith.
