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State of Uttar Pradesh - Section

Section 302 in The U.P. Municipalities Act, 1916

302. Fixation of reasonable time for compliance.

- Where any notice issued under any section of this Act or under any rule or bye-law requires an act to the done for which no time is fixed by such section or rule or bye-law, the notice shall specify a reasonable time for doing the same, and it shall rest with the Court to determine whether the time so specified was a reasonable time within the meaning of this section.