Section 331(3) in Tamil Nadu District Municipalities Act, 1920
(3)Whenever in any bill, notice, 4[form or other document] served or sent under this Act a period is fixed within which any tax or other sum is to be paid or any work executed, or anything provided, such period shall, in the absence from this Act of any distinct provision to the contrary, be calculated from the date of such service or sending.Relation of Occupier to Owner
