Section 16 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
16. Notices, etc., to fix reasonable time.
- Where any notice, order or other document 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 period of time for doing the same or complying therewith.
