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State of Tamilnadu - Section

Section 109 in Tamil Nadu Town and Country Planning Act, 1971

109. Notices, etc. to fix reasonable time.

- Where any notice, order or other document issued or made under this Act or any rule or regulation made thereunder requires anything to be done for the doing of which no time is fixed in this Act or the rules or regulations made thereunder, the notice, order or other document shall specify a reasonable time for doing the same.