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State of Maharashtra - Section

Section 138 in The Maharashtra Regional and Town Planning Act, 1966

138. 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 rule or regulations thereunder, the notice, order or other document shall specify a reasonable time for doing the same.