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State of Maharashtra - Section

Section 327 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

327. Reasonable time to be fixed when no time fixed under the Act for any requisition.

- Where any notice, order or requisition under this Act requires any act to be done for which no time is fixed by or under this Act, such requisition shall fix a reasonable time for doing the same.