Section 272 in The Asansol Municipal Corporation Act, 1990.
272. Notices, etc., to fix reasonable time. -
Where any notice, bill, order or requisition issued or made under this Act or the rules or the regulation made thereunder requires anything to be done for doing of which no time is fixed in this Act or the rule or the regulations made thereunder, such notice, bill, order or requisition shall specify a reasonable time for doing the same.
