Section 4(1) in Removal of Encroachments on Lands or Buildings Belonging to Religious Institutions Rules
(1)The notice under sections 78(3) and 80(3) of the Act shall provide 30 days time for the show cause and 15 days time for making an order under sections 78(2) and 80(2) of the Act. [The Joint Commissioner or Deputy Commissioner, as the case may be] [Added by G.O. Ms. No. 200, C.T. & R.E., dated the 30th May 1996.], may grant such further time as he deems fit.
