Section 367 in Jammu and Kashmir Municipal Corporation Act, 2000
367. Notices, etc to fix reasonable time.
- Where any notice, act, order or requisition issued or made under this Act or any rule, regulation or bye-law made thereunder required anything to be done for the doing of which no time is fixed in this Act or the rule, regulation or bye-law, the notice, act, order or requisition shall specify a reasonable time for doing the same.
