Section 352(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)Whenever in any bill, notice, form or other document served or sentunder this Act, a period is fixed within which any tax or other sum is to be paidor any work executed or anything provided, such period shall, in the absence ofan express provision to the contrary in this Act, be calculated from the date of
