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