Section 463(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)Whenever in any bill, notice, form or other document served or sent under this Act, a period is fixed within which any tax or other sum is to be paid or any work executed or anything provided, such period shall, in the absence of the express provisions to the contrary in this Act, be calculated from the date of such service or sending by registered post.Relation of Occupier to Owner
