Section 33 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
33. Notices etc, to fix reasonable time.
- Where any notice, order or other document issued or made under this Act or any rule or regulations made thereunder requires anything to be done for the doing of which no time is fixed in this Act or rule or regulations made thereunder, the notice, order or other document shall specify a reasonable time for doing the same.
