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State of West Bengal - Section

Section 394 in West Bengal Municipal Act, 1993

394. Notices 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 requires 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.