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[Cites 0, Cited by 2] [Entire Act]

State of Maharashtra - Section

Section 57 in The Vidarbha Irrigation Development Corporation Act, 1997

57. Notice period for performance.

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