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Union of India - Section

Section 316 in The Cantonments Act, 2006

316. Notices to fix reasonable time

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