Section 401 in Arunachal Pradesh Municipal Act, 2007
401. Notice etc. to fix reasonable time.
- Where any notice bill, order, or requisition, issued or made under this Act or the rules or the regulations made thereunder required anything to be done for the 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.
