Section 90 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
90. Notice etc., to fix reasonable time.
- Where any notice, bill, order or requisition issued or made under this Act or any rule or regulation made there under, requires anything to be done for the doing of which no time is fixed in this Act or the rule or the regulation made there under, the notice, bill, order or requisition shall specify a reasonable time for doing the same.
