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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 540 in The Punjab Municipal Act, 1999

540. 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, as the case may be, shall specify a reasonable time for doing the same.