Section 57 in The Konkan Irrigation Development Corporation Act, 1997
57. Notice period for performance.
Where any notice, order or other document issued or made under this Act, or any rule or regulation made there under requires anything to be done for the doing which no time is fixed in this Act of the rule or regulation made there under, the notice, order or other document shall specify a reasonable period of time for doing the same or complying therewith.
