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[Cites 0, Cited by 0] [Section 226(5)] [Section 226] [Entire Act]

State of Gujarat - Subsection

Section 226(5)(a) in The Gujarat Municipalities Act, 1963

(a)Execution of acts required to be done by any notice. - Where any notice under this Chapter requires any act to be done for which no time is fixed by this Act, the notice shall fix a reasonable time for doing the same.