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State of Punjab - Section

Section 166 in Punjab Regional and Town Planning and Development Act, 1995

166. Notices etc. to fix reasonable time.

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