Section 77(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)When any requisition or order is made under any of the provisions of this Act or any regulation made thereunder by a written notice issued by the Authority or the General Manager, a reasonable period shall, unless otherwise provided for under such provision, be specified in such notice for carrying such requisition, or order into effect, and a reasonable period shall also be specified therein within which any written objection thereto shall be received by the General Manager.
