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State of Jammu-Kashmir - Section

Section 22 in The Jammu and Kashmir State Town Planning Act, 1963

22. Notices, etc. to fix reasonable time.

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