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State of Bihar - Section

Section 69 in Bihar Regional Development Authority Act, 1974

69. Notices, etc. to fix reasonable time.

- Where any notice, order or other document issued or made under this Act or rules or regulation made thereunder require anything to be done for the doing of which no time has been fixed in this Act or the rule or regulation, the notice, order or the document shall specify a time not less than one week for doing the same.