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State of Bihar - Section

Section 374 in The Bihar Municipal Act, 2007

374. Notices etc. to fix reasonable time.

- Where any notice, bill, order, or requisition, issued or made under this Act or the Rules or the Regulations made thereunder, requires anything to be done, for the doing of which no time is fixed in this Act or the Rules or the Regulations made thereunder, such notice, bill, order, or requisition shall specify a reasonable time for doing the same.